Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 15 in The Orissa Court-Fees Rules, 1948

15. Stamps in store must be sold on tendor of full value.

- Every vendor ex-officio or licensed vendor shall deliver any stamp, which he has in his possession for sale, on demand by any person tendering the value thereof in any currency which would be accepted on behalf of the Government by the Collector.No vendor ex-officio or licensed vendor shall demand or accept for any stamp more than the value denoted thereon.Stamping of Document