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State of Odisha - Section

Section 11 in The Orissa Court-Fees Rules, 1948

11. Licensed vendor to exhibit signboards, license, etc.

- Every licensed vendor shall at all times have stuck up in a conspicuous place outside the place of vend, a signboard bearing the name of the vendor with the word "Licensed vendor of stamps" in the vernacular language of the district. He shall have on view, in the place of vend, his license and the Acts of the Legislature and their Schedules referring to the stamps sold by him, together with these rules in the vernacular (and also in English) when Collector so directs, so that they can readily be seen and read by purchasers.