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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(b) in The Punjab Stamp Rules, 1934

(b)He shall sell to any person other than a licensed or specially licensed vendor or a person holding a sub-license (except when required by such vendor for private use) impressed stamps exceeding [Rs. 1000/- in case of Court-fee or non-judicial stamps] [Haryana Government Notification dated 3-4-1981.] in value.