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State of Odisha - Section

Section 14 in The Orissa Court-Fees Rules, 1948

14. Particulars to be entered on impressed stamps sold.

- Every vendor, ex-officio or licensed vendor shall write at the time of sale on the back of every impressed Court-fee stamps which he sells, the date of sale the name of the purchaser, and the value of the stamps in full in words, and shall affix his signature to the endorsement.