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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(3) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

(3)The Treasury/Special Treasury/Sub-Treasury Officer shall not issue any stamps or stamped papers unless he is satisfied that the proper value has actually been deposited into the Treasury and the person concerned is in possession of a valid licence.