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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Odisha - Subsection

Section 99(15) in The Orissa Port Trust Act, 1962

(15)imposition of fees that may be charged in respect of licences and permissions required to be granted by the Board under any bye-law and fees that may accompany notices and applications required to be given or made to the Board for any of the purposes of this Act;