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[Cites 0, Cited by 0] [Section 598] [Entire Act]

State of Odisha - Subsection

Section 598(15) in Orissa Municipal Rules, 1953

(15)No fees are to be demanded or paid for searching, or copying papers required by the public officers for public purposes. In such cases these copies are to be made by the establishment of the Council.Appendix-IForm of application for copies
Number and date Name and residence of applicant Nature of the copies required Ordinary searching fees deposited Extra searching fees deposited Date and (if extra fees have been paid) hour bywhich the copy is to be ready Signature of officer receiving the application Remarks
1 2 3 4 5 6 7 8
               
Appendix-IIRegister of application for copies
Serial No. Date of application Name of applicant Ordinary searching fee paid Extra searching fee paid
1 2 3 4 5
         
Number of sheets of papers Date on which copy was ready for delivery Date on which delivery was taken Remarks
Filed with application Filed afterwards Returned unused Used
6 7 8 9 10 11 12