Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Odisha - Subsection Section 25(3) in The Orissa Stamp Rules, 1952 (3)The deficient amount of stamp duty which remains unpaid after the date specified in the notice issued under Sub-rule (1) on the expiry of the date extended subsequently, shall be recoverable in the manner provided under Section 48 of the Act.
