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State of Odisha - Section
Section 2 in The Indian Stamp (Orissa Amendment) Act, 1956
2. Amendment of Schedule I-A of Indian Stamp Act, 1899.
- For the entries in columns 1 and 2 against Clause (a) under item 30 of Schedule I-A of the Indian Stamp Act, 1899 (11 of 1899) the following entries shall be respectively substituted, namely :| (i) | with respect to persons who process degree ofBachelor of Law and are either deemed to be Advocates underSub-section (1) of Section 42 of the Legal Practitioners Act,1879 (XVIII of 1979) or enrolled as pleaders under the said Act,and have practised for not less than ten years | Rupees two hundred and fifty | |
| (ii) | with respect to other Advocates | Rupees six hundred and twenty five |