Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Odisha - Subsection Section 17(f) in The Orissa Stamp Rules, 1952 (f)instruments chargeable with stamp duty under Article 5 (a) and (b) or 43 of Schedule l-A : with stamps bearing the words "Agreement" or "Brokers Note", respectively;
