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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(3)(ii) in Orissa Administrative Tribunal (Procedure) Rules, 1986

(ii)where the service is in such manner as the Registrar may direct under Sub-rule (2), a sum not exceeding the actual charges incurred in effecting the service; as may be determined by the Registrar.