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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1)(iv) in The Special Accommodation Rules, 1959

(iv)three times of flat licence fee shall be charged from those who are in receipt of house rent above Rs. 3,000, but does not exceed Rs. 5,000/- per month; and