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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Advocates' Welfare Fund Act, 1987

(2)The appeal shall be in the prescribed Form and shall be accompanied by-
(a)a copy of the order appealed against ; and
(b)a receipt evidencing payment of one hundred rupees to the credit of the Fund in any of the branches of the State Bank of India in Orissa.