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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(17) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(17)to direct that no court-fee shall be charged on an application for the repayment of a fine or any portion of a fine the refund of which has been ordered by competent authority;