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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Motor Transport Workers' Rules, 1966

(1)All fees to be paid under these rules shall be paid into the local treasury under the receipt head 'XXXII-Miscellaneous Social and Development Organisation-Labour and Employment-fees realised under the Orissa Motor Transport Workers' Rules" and receipt obtained, which shall be submitted to the Inspector along with the application.