Section 1(24)(c) in The Orissa Reduction and Remissions of Court-fees Order, 1943

[Cites 0, Cited by 0] [Section 1(24)] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(24)(c) in The Orissa Reduction and Remissions of Court-fees Order, 1943

(c)were any property passes more than once in consequence of the deaths of any such persons the whole of the fees leviable in the case second and subsequent successions,

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State of Odisha - Subsection

Section 1(24)(c) in The Orissa Reduction and Remissions of Court-fees Order, 1943