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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2) in The Orissa State Legal Services Authority Regulations, 1996

(2)For the purpose of meeting the incidental minor charges such as Court fee, stamp and expenditure necessary for obtaining copies of documents, etc. a permanent advance of rupees two thousand shall be placed at the disposal of the Secretary of the District Authority.