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State of Odisha - Section

Section 17 in The Orissa Court-Fees Rules, 1948

17. Number and kind of stamps to be used when the fee is less than Rs. 25.

- When in any case the fee chargeable under the Act is less than twenty-five rupees and the amount can be denoted by a single adhesive stamp, it shall be denoted by a single adhesive stamp of the required value. If a single adhesive stamp of the required value is not available or if the amount cannot be denoted by a single adhesive stamp, a stamp of the next lower value available shall be used, and the deficiency shall be made up by the use of one or more additional adhesive stamp of the next lower values which may be required to make up the exact amount of the fee.