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State of Odisha - Section

Section 10 in The Orissa Stamp Rules, 1952

10. [ Affixing and impressing of labels by proper officer in certain cases. [Substituted vide Notification SRO No. 179/98 dated 2.4.1998 O.G.E.No. 745 dated 12.6.1998.]

- Labels may be affixed and impressed or perforated by the proper officer, on all instruments chargeable with stamp duty under the Act.]