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 128] [Entire Act] State of Odisha - Subsection Section 128(3) in The Orissa Tenancy Act, 1913 (3)Every application under Sub-section (1) or Sub-section (2) has, notwithstanding anything contained in the Court-fees Act, 1870 (VII of 1870) bear such stamp as the State Government may prescribe by notification in the official Gazette.
