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[Cites 0, Cited by 0] [Section 514] [Entire Act]

State of Uttar Pradesh - Subsection

Section 514(2) in The General Rules (Civil), 1957

(2)Forms shall be sold at the rate of [nine rupees] [Substituted for the words 'rupees four and fifty paise' by Notification No. 530/VIII-b-206, dated 28-8-1984, (w.e.f. 8-12-1984).] per hundred to licensed stamp vendors, who may retail them to the public at the rate of [10 paise per form] [Substituted for '7 paise' by ibid.]. Forms shall not be sold in packets of less than hundred each unless the permanent advance of any particular form has been fixed at less than hundred. Receipt books of form Part V - No. 74 shall be issued only to Official Receivers at the rate of [Two rupees and seventy-five paise] [Substituted for 'one rupee and sixty-five paise' by ibid.] per book. The procedure herein contained for the supply of saleable forms to licensed stamp-vendors shall apply mutatis mutandis to the supply of receipt books to Official Receivers.