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 24U] [Entire Act] State of Odisha - Subsection Section 24U(4) in The Orissa Agricultural Produce Markets Rules, 1958 (4)Fees for filing of dispute - A fee of Rs.10.00 on each petition shall be paid by way of affixing of Court fee stamp.
