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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(7) in The Orissa Development Authorities Rules, 1983

(7)The increased stamp duty referred to in Section 78 shall be payable to the Authorities concerned before the end of the financial year following the one in which the stamp duty chargeable under the Act has been collected by the registering authority.