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State of Odisha - Section

Section 10 in The Orissa Court-Fees Rules, 1948

10. Stores of stamps open to examinations.

- Every vendor licensed to sell stamps shall allow the Collector or any gazetted officer duly authorised by him, and, within the compounds belonging to the Civil Courts, the District Judge or any gazetted officer duly authorised by him, at any time to inspect his work and to examine the store of stamps in his possession.Duties of Vendors