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THE COURT-FEES (ORISSA AMENDMENT) ACT, 1983
THE COURT-FEES (ORISSA AMENDMENT) ACT, 1983
[For the Bill See Orissa Gazette, extraordinary, dated the 9th March 1983(No. 282)]
[Received the assent of the Governor on the 13th May 1983 first Published in an extraordinary issue of the Orissa Gazette dated the 18th May 1983]
An Act to Amend the Court Fees Act, 1870 in the Application to the State of Orissa
Be it enacted by the Legislature of the State of Orissa in the Thirty-fourth year of the Republic of India, as follows:-
Short title and commencement.
1. (1) The Act may be called the Court-Fees (Orissa Amendment) Act, 1983.
(2) It shall come into force on such date as the State Government may, but by notification, appoint in that behalf.
Amendment of Schedule 11.
7 of 1870
2. In Schedule 11 to the Court Fees Act, 1870
(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 |
|
(1) |
(2) |
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1. Thirty paise |
Forty-five paise |
|
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. |
|
3.One rupees and sixty-five paise |
Two rupees and fifty paise; |
|
(b) in article 1-A, fir the words “ one rupees and ten paise” occurring under the heading “Proper Fee”, the words “one rupee and sixty-five paise shall be substituted; |
|
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(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 serials (a) and (b), the words “two rupees and twenty-five paise” and “three rupees and seventy-five paise” shall respectively be substituted. |
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