Section 28(2)(xxi) in The Punjab Stamp Rules, 1934

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(2)(xxi) in The Punjab Stamp Rules, 1934

(xxi)[ Additional conditions applying to ex officio vendors who are also licensed to sell stamps not exceeding] [Haryana Government Notification dated 3-4-1981.] [Rs. 1000/- in case of court fee or in case of non-judicial stamps] [Substituted Haryana Notification Dated 23-8-1991.] and to receive commission on the sale of such stamps :-

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State of Haryana - Subsection

Section 28(2)(xxi) in The Punjab Stamp Rules, 1934