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State of Odisha - Section

Section 28 in The Orissa Court-Fees Rules, 1948

28.

Where a certificate referred to in Section 382 of the Indian Succession Act, 1925, has been granted or such certificate has been extended, by a British Representative, the certificate shall be presented with an application for the purpose of being stamped, to the Collector of a district or such officer as he may empowered in this behalf.