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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(5) in The Orissa Advocates' Welfare Fund Act, 1987

(5)The State Government, at the end of every financial year, shall-
(i)transfer the sale proceeds of the stamps to the Fund after deducting the cost of printing thereof and other incidental charges, if any; and
(ii)furnish the Committee a statement containing the number of stamps printed, sold and amount transferred to the Fund.]