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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1)(b) in The Indian Stamp Rules, 1925

(b)A hundi for an amount exceeding rupees thirty thousand in value, or payable at more than one year after date or sight, shall be written on paper supplied for sale by the Government, to which a label has been affixed by the [Collector of Stamp Revenue, Calcutta] [Substituted by Notification No. 13, dated 20th May, 1926.], or a Superintendent of Stamps, and impressed by such officer in the manner prescribed by rule 11.