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State of Uttar Pradesh - Section

Section 76 in The U.P. Stamp Act, 2008

76. Power to make rules generally to carry out Act. -

The State Government may by notification published in the Gazette make rules to carry out generally the purposes of this Act including rules for launching amnesty scheme, and may by such rules, prescribe the fines, which shall in no case exceed five hundred rupees, to be incurred on breach thereof.