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[Cites 0, Cited by 0] [Section 599(1)] [Section 599] [Entire Act]

State of Odisha - Subsection

Section 599(1)(ii) in Orissa Municipal Rules, 1953

(ii)to grant to any such person such allowances as is admissible to a witness summoned by a Civil Court and to pass orders as to the person by whom or the fund out of which allowance shall be paid.