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 20 in The Orissa Court-Fees Rules, 1948 20. When a document is not properly stamped. - A document stamped otherwise than in accordance with the preceding rules is not properly stamped within the meaning of Section 28 of the Court-fees Act, 1870.
