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] [Section 26] [Entire Act] State of Punjab - Subsection Section 26(a) in The Punjab Stamp Rules, 1934 (a)[ that no person may be licensed to sell any single stamp exceeding [Rs. 50,000] [See Legislative Supplement Part III, dated 18.8.1972 P. 249] in value in case of Court-fee stamps or non-judicial stamps] ;
