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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(ii) in The Punjab Stamp Rules, 1934

(ii)Commission allowed on court-fee stamps. - Every licensed vendor of court-fee stamps shall be entitled to discount at the rate of annas eight per cent on the value of every court fee stamp purchased by him from an ex officio vendor; provided that he shall not be entitled to any such discount when the total value of stamps purchased at any one time is less than Rs. 5 nor on any sum in excess of a multiple of Rs. 5.