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[Cites 0, Cited by 0] [Section 1(12)] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(12)(h) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(h)copies of all documents which any such Advocate, pleader or other person is required to take in connection with any such trial or investigation, for the use of any Court of Magistrate, or may consider necessary for the purpose of advising the Government in connection with any criminal proceedings,