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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Court-Fees Rules, 1948

(1)In the following cases the full value less than five naye paise in the rupee of the stamps returned into store shall be paid to a licensed vendor-
(a)when he resigns his license;
(b)when the license is revoked for any fault of the licensee;
(c)when the stamps are returned on the death of the vendor;
(d)when the stamps are returned on the application of the vendor for leave to restore any stamps.