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 156] [Entire Act] State of Odisha - Subsection Section 156(1) in The Orissa Registration Rules, 1988 (1)A memorandum of appeal under Section 72 is chargeable with Court-fee stamp under Article 12, Schedule - II of the Court Fees Act, 1870 (Act VII of 1870).
