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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(2)(a) in The Punjab Stamp Rules, 1934

(a)the name of the vendor with words "Licensed vendor" of non-judicial [including revenue stamps] [Substituted by Haryana Notification No. S.O.88/C.A. 2 & 7/1899 & 1870/Sections 74 & 27/2005 dated 18.11.2005.]/ Court-fee stamps. He shall also have in the place of vend his license and the Acts of the Legislature and their schedules referring to the stamps sold, by him, together with these rules in English and [Hindi] [Substituted for 'Urdu' vide Haryana Notification No. GSR 197/CA2/1899/S.74/72 dated 11.8.1972.], placed so that they can be readily seen and read by purchasers.