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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2)(v) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

(v)The Treasury Officer shall then keep these stamps in sealed packets. There shall be a separate packet for each Special Treasury and each Sub-Treasury. Where the value of stamps exceeds two thousand rupees, it will be desirable to keep them in cloth packets. The name of the Special Treasury/Sub-Treasury and the value of stamps shall be written on each packet.