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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Odisha - Subsection

Section 11A(3) in The Orissa Stamp Rules, 1952

(3)Where the Chief Controlling Revenue Authority is satisfied that having regard to the extent of instruments executed and the duty chargeable thereon it is necessary in the public interest to authorise any person or officer, body or organisation to use franking machine, he may, by order in writingauthorise such person or officer, body or organisation subject to such conditions as he may be specified in the said order.