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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(2) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

(2)Every Tahasildar, District Sub-Registrar and Sub-Registrar is authorised to inspect the register maintained by Stamp Vendors licensed to-vend stamps within their jurisdiction (except in the premises of Civil Courts.)