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State of Odisha - Section

Section 26 in The Orissa Court-Fees Rules, 1948

26. An affidavit or deposition may be required.

- The officer to whom the application for renewal of stamps is made or the Collector in any case, may require an affidavit from, or take the deposition of the applicant, if for any reason such affidavit or deposition appears to him to be necessary in addition to the verification provided in the form of application.