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State of Odisha - Section

Section 30 in The Orissa Court-Fees Rules, 1948

30.

On receipt of the application the Collector shall enter in a register and note the serial number and the date on the document, and may, if so require, advise as to the amount of the Court-fee chargeable on the document.The register to be used for the purpose shall be in the Form 'A' appended to these rules.