Section 77A — Saving as to certain stamps.

1 [77A. Saving as to certain stamps. --- All stamps in denominations of annas four or multiples thereof shall be deemed to be stamps of the value of twenty-five naye paise or, as the case may be, multiples thereof and shall, accordingly, be valid for all the purposes of this Act.] STATE AMENDMENT Orissa.-- Repeal of section 77-A, (Act 2 of 1899).--- Section 77-A of the Indian Stamp Act, 1899 (2 of 1899) (hereinafter referred a to as the principal Act), shall be omitted. [Vide Orissa Act 9 of 1970, s. 2]

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