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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1)(a) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

(a)In respect of non-judicial and impressed Court-fee stamps of the denomination of Rs. 25 and above and all non-judicial adhesive stamps, adhesive Court-fee stamps of the denomination of Rs. 5 and above, the indent should relate to the estimated consumption during the twelve months from the 1st day of August to the 31st day of July of the following year.