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State of Odisha - Section

Section 32 in The Orissa Court-Fees Rules, 1948

32.

(1)A certificate shall be endorsed by the Collector or such officer as he may have empowered in this behalf on the face of the first sheet of the document in the following form.Form of CertificateCertified that this document has been stamped with Court-fee of Rs........ (in words) as per the following description.Adhesive Court-fee stamps of............... denomination............ Labels impressed............Sheets.Signature and Designation
(2)No document shall be considered as properly stamped without the certificate provided in Rule (1).