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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Odisha - Subsection

Section 152(2) in The Orissa Co-operative Societies Rules, 1965

(2)Every application for review or revision under Section 111 or 112 or 113 shall be accompanied by a Court-fee [Rs. 30.00] [Substituted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.].