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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(5)(i) in The Orissa Advocates' Welfare Fund Act, 1987

(i)transfer the sale proceeds of the stamps to the Fund after deducting the cost of printing thereof and other incidental charges, if any; and