Section 32(1) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

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State of Odisha - Subsection

Section 32(1) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

(1)Every licensed vendor shall with his own hand write at the time of sale in English or in Oriya on the back of every stamped paper which he sells, the annual serial number, the date of sale, the name and address of the purchaser, and the value of the stamped paper. He shall obtain the signature (or left thumb impression) of the purchaser on the back of the stamped paper and shall also affix his signature there. At the same time, he shall make corresponding entries in a register to be kept by him in the following form :Register of sale of Stamped Papers

Sl. No.	Date of sale	Value of stamp	Name and address of purchaser	Purchaser's Signature (or L.T.I.)	Signature of the vendor
(1)	(2)	(3)	(4)	(5)	(6)

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State of Odisha - Subsection

Section 32(1) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990