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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1)(i) in The Charitable Endowments (Orissa) Rules, 1956

(i)in the case of property other than securities for money-the actual charges incurred by the Treasurer in the discharge of his functions in respect of the property.