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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(3) in The Orissa Public Demands Recovery Rules, 1963

(3)The fees prescribed by this rule shall be payable in advance at the time when the petition for service or execution is presented, and shall be paid by means of Court-fee stamps affixed to the petition in addition to the stamps necessary for its own validity.B. Maintenance and custody, while under attachment of live-stock and other movable property