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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(a) in The Orissa (Scheduled Areas) Debt Relief Rules, 1970

(a)The amount of court-fees payable on each application made to a Debt Relief Court for swearing affidavit and for serving and executing processes issued by such Court shall be as mentioned in Column (3) of the Schedule and such fee shall be paid in the manner, specified in column (4) thereof.