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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(3)(c) in The Chhattisgarh Stamp Rules, 1942

(c)The cancellation shall be done in all cases irrespective of the value of the stamps as follows :-
(i)A rubber stamp "cancelled" shall be affixed twice on the stamp itself in such a way that at least half of the word `cancelled" falls outside the boundaries of the Stamp labels one on either side as shown below :