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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(6) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

(6)Where there is no theft or loss or storages, or damage of the stamps and stamped papers, the duplicate copies of the invoices shall be duly filled in, signed by the Treasury/Special Treasury/Sub-Treasury Officer concerned and sent to the Deputy Controller of Stamps.