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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2) in The Orissa Stamp Rules, 1952

(2)On affixing any label or labels under this rule, the proper officer shall, where the duty amounts to rupees five or upwards on the face of the label or label initials, and where the duty amounts to rupees twenty or upwards, shall also attach his usual signature to the instrument immediately under the label or labels.