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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(4) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

(4)The Vendor shall, immediately on cancellation of the licence, return the unused stamps and stamped papers to the Treasury/Special Treasury/ Sub-Treasury Officers specified in the licence and shall be entitled to be refunded the value thereof less ten paise per rupee.