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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Stamp Rules, 1952

(1)instruments executed out of the State of Orissa and requiring to be stamped after their receipt in the State of Orissa (other than instruments which under Section 11 or Rule 13 may be stamped with adhesive stamp) shall be stamped with impressed labels.