Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11A] [Entire Act] State of Odisha - Subsection Section 11A(2) in The Orissa Stamp Rules, 1952 (2)The Chief Controlling Revenue Authority may by special or general order authorise use of franking machine for making impressions,on instruments chargeable with duties to indicate payment of duties payable on such instruments.
