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State of West Bengal - Section

Section 37 in West Bengal Stamp Rules, 1994

37. Cancellation of stamps after grant of refund.

- When a refund or renewal is granted, the Collector shall then and there punch or mark the stamp in such a way that it can never be presented again. The cancelled stamps shall be made over to the Treasury where they will be entered in the Double-lock Register of Stamps and kept in the strong room until they are dispatched to the Collector of Stamp Revenue, Calcutta, for destruction.