Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 69] [Entire Act] State of Punjab - Subsection Section 69(b) in Indian Stamp Act, 1899 (b)any person not so appointed who sells or offers for sale any stamp (other than [ten naya paise of five naye paise] [Substituted by the Indian Stamp (Amendment) Act, 1958 (19 of 1950) Section 10.] adhesive stamp);
