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 1] [Entire Act] State of Odisha - Subsection Section 1(31) in The Orissa Reduction and Remissions of Court-fees Order, 1943 (31)to remit the fee chargeable on copies of documents furnished by a District Magistrate to a pleader of the Court to defend a pauper accused of murder;
