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State of Haryana - Section

Section 5 in The Punjab Stamp Refund, Renewal and Disposal Rules, 1934

5.

If the value of the obsolete, unserviceable or spoilt stamps exceeds, [Rs. 1,000] [Substituted for the figure '250' by Punjab Government notification No. 1188-Stamps-53/801, dated 7th April, 1953.] the sanction of the State Government shall be obtained to the writing off of the value of such stamps and to their destruction. On receipt of sanction the Assistant Secretary to the Financial Commissioner shall personally destroy the stamps.