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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(c) in The Punjab Stamp Rules, 1934

(c)that no person shall be licensed until the licensing officer has satisfied himself that the person to be licensed bears good moral character and is qualified for the purpose educationally [and writes a clear hand] [Instead by Punjab Government notification No. 6970-E and S, dated the 20th November, 1934;];