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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Money-lenders' Rules, 1987

(1)The amount of registration fee payable under Section 5 shall be as given below ;if the capital in respect of which an application for certificate is made is-
(a) Up to Rs. 1 000 ... Rs. 5-00
(b) Over Rs. 1,000 and up to Rs. 2,500 ... Rs. 10-00
(c) Over Rs. 2,500 and up to Rs. 5,000 ... Rs. 15-00
(d) Over Rs. 5,000 and up to Rs. 10,000 ... Rs. 20-00
(e) Over Rs. 10,000 ... Rs. 25-00