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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2)(d) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

(d)the charges to be made by the Debt Relief Courts for anything done under this Regulation and the persons by whom and the manner in which such charges shall be paid;