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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4) in The Punjab Stamp Losses and Defalcations Rules, 1935

(4)The Commissioner of the division and the Financial Commissioner for purposes of information as being incharge of Treasuries.Losses of stamps in transit between the Central Stamp Store, Nasik Road, and Local depots and vice versa.