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] [Entire Act] State of Odisha - Section Section 5 in The Orissa Court-Fees Rules, 1948 5. Stamps may be recalled by the Collector. - Every licensed vendor and every vendor ex-officio shall at any time on the demand of the Collector or other officer duly authorised by him deliver up all stamps, or any class of stamps remaining in his possession.
