Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 24 in The Punjab Stamp Rules, 1934 24. [ [Substituted by Punjab Government notification No. 4621-ST-1-58/2021-22, dated the 6th/12th June, 1958.] No person shall purchase any stamp from or exchange any stamp with any person not authorised under these rule to sell stamps.]
