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 2] [Entire Act] State of Odisha - Subsection Section 2(a) in The Court-fees (Orissa Amendment) Act, 1992 (a)in Article 1, for the words "thirty-seven rupees fifty naye paise" occurring as the last entry under the heading "proper fee" the words "one hundred rupees" shall be substituted ;
