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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(1)(a) in The Orissa Co-operative Societies Act, 1962

(a)the stamp duty chargeable under any law for the time being in force in respect of any class of instruments executed by or on behalf of a Society or by an officer or member thereof and relating to the business of such Society, or in respect of any award or order made under this Act, in cases where, but for such remission the Society, officer or member, as the case may be, would be liable to pay such stamp duty;