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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Entertainment Tax Rules, 2006

(3)The rules for the time being in force in the State in regard to,-
(i)the purchase and sale of stamps,
(ii)the renewal of damaged or spoiled adhesive stamps,
(iii)the refund of the value of such stamps damaged, spoiled before use and which are not required for use.
shall apply for adhesive stamps issued under these rules.