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] [Entire Act] State of Odisha - Section Section 42 in The Orissa Chit Funds Rules, 1985 42. Table of fees. - The fees payable to the Registrar for matters specified in Section 63 shall be as set out in Schedule II and shall be paid in cash.
