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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(3) in The Punjab e-Stamp Rules, 2014

(3)Minimum value of e-Stamp Certificate (i) the e-Stamp Certificate may be issued only for amount exceeding Rs 9,999/- (Rs. Nine thousand nine hundred ninety nine only) or such other minimum amount, as specified by the Appointing Authority from time to time;
(ii)the limit referred to in clause (i) of sub-rule 3 shall not apply to issue of e-Stamp Certificate for payment of additional stamp duty under rule 29.