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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(3) in The Orissa Advocates' Welfare Fund Act, 1987

(3)The custody of the stamps shall be with the State Government who will maintain separate account and head for this.[4) The State Government shall control the distribution and sale of stamps through the Bar Council in the prescribed manner.