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] [Section 7] [Entire Act] State of Odisha - Subsection Section 7(3) in The Orissa (Prevention of) Food Adulteration Rules, 1959 (3)The fees specified above shall be paid in the local Treasury or the State Bank of India, or its branches, under the Head "XX VIII Public Health-Miscellaneous Receipts."
