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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(2) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(2)The officer appointed from time to time by the Court or the head of the office shall, on receiving any such document, effect forthwith such cancellation by punching out the figurehead so as to leave the amount designated on the stamp untouched, and the part removed by punching shall be destroyed.