Section 1(12)(a) in The Orissa Reduction and Remissions of Court-fees Order, 1943

[Cites 0, Cited by 0] [Section 1(12)] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(12)(a) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(a)copy of a charge limited under Section 210 of the Code of Criminal Procedure, 1898 (V of 1898), or of a translation thereof when the copy is given to an accused person,

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State of Odisha - Subsection

Section 1(12)(a) in The Orissa Reduction and Remissions of Court-fees Order, 1943