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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(3) in The Orissa Registration Rules, 1988

(3)If the document is chargeable with duty under the Court Fees Act, 1870 and is unstamped or in sufficiently stamped, it shall be returned to the party presenting it in order that the stamp duty on the deficiency in the Stamp duty be made good.