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The Court-fees (Orissa Amendment) Act, 1983
Orissa Act No. 12 of 1983
or160
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Object & Reasons6 |
(a) in Article 1, the entries occurring under the heading "Proper fee" as mentioned in column (1) of the following Schedule shall respectively be substituted by the entries shown against them in Column (2) thereof :
Schedule
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Entries occurring under the Heading "Proper fee" |
Entries to be substituted |
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(1) |
(2) |
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1. |
Thirty paise |
Forty-five paise. |
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2. |
In case of a criminal complaint and appeal, one rupee and fifty paise and in other cases eighty paise |
In case of a criminal complaint and appeal, two rupees and twenty-five paise and in other cases one rupee and twenty paise. |
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3. |
One rupee and sixty-five paise |
Two rupees and fifty paise. |
(b) in Article 1-A, for the words "one rupee and ten paise" occurring under the heading "Proper fee", the words "one rupee and sixty-five paise" shall be substituted;
(c) in Article 10, for the words "one rupee and fifty paise" and "two rupees and fifty paise" occurring under the heading "Proper fee" appearing against serial (a) and (b), the words "two rupees and twenty-five paise" and "three rupees and seventy-five paise" shall respectively be substituted.
