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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in The Orissa Stamp Rules, 1952

(1)Except as otherwise provided by the Act or by these rules :
(i)all duties with any instrument is chargeable shall be paid and such payment shall be indicated on such instrument, by means of stamp issued by Government for the purposes of the Act; and
(ii)a stamp which by any word or words on the face of it is appropriated to any particular kind or instrument shall not be used for an instrument of any other kind.