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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3) in The Orissa Money-lenders' Act, 1939

(3)The State Government may by rules prescribe for different classes of money-lenders and for different areas a registration fee to be paid by an applicant for registration :Provided that the State Government may, by notification exempt any person or class of persons from the payment of the registration fee either generally or in any specified area.