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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(1) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

(1)Every licensed Vendor who purchases stamps and stamped papers shall receive a discount at the following rates :
Face value of the stamp or the stamped paper Rate of discount
At headquarters of Treasuries/ Spl. Treasuries/Sub-Treasuries At other places
(1) (2) (3)
All stamps except Court-fee and copy stamps,    
Up to Rs 50 each 4% 5%
Exceeding Rs. 51, but not exceeding Rs. 250 each 2% 3%
Exceeding Rs. 251, but not exceeding Rs. 1,000 each 2% 2.50%
Exceeding Rs. 1,000 each, but not exceeding Rs. 50,000 each 0.50% 0.50%
Court-Fee and copy stamps 1.50% 2.50%