Section 3 in The Indian Stamp (Orissa Amendment) Act, 1956
3. Exemption from surcharge stamp duty.
- Notwithstanding anything contained in the Orissa Stamp (Surcharge Amendment) Act, 1947 (Orissa Act XXIII of 1947) no surcharge shall be levied in the case of stamp duties leviable under Clause (a) of the entry hereinbefore specified.
