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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Punjab - Subsection

Section 62(2) in Indian Stamp Act, 1899

(2)If a share-warrant is issued without being duly stamped, the company issuing the same, and also every person, who, at the time when it is issued, is the managing director or secretary or other principal officer of the company shall be punishable with fine which may extend to five hundred rupees.