Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Odisha - Subsection Section 22(d) in The Orissa Court-fees (Amendment) Act, 1939 (d)in the second and third columns, for Clause (d) and the words opposite the said clause the following shall be substituted :
