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State of Odisha - Section

Section 35 in The Orissa Registration Rules, 1988

35. Advice about stamp duty.

- If the executant of a document in doubt about the proper stamp duty and consults a Registering Officer on the subject before formal presentation, the required information, may be given without impounding the document. It should be explained to the executant at the same time that if he wishes to obtain an authoritative opinion, he must apply to the Collector under Section 31 of the Indian Stamp Act, 1899.