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 25 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960 25. Fees. - Every application for a claim under Chapter VII-A shall be accompanied by a fee of ten rupees in the form of Court-fee stamp.
