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 Chattisgarh - Section Section 29 in The Chhattisgarh Stamp Rules, 1942 29. Duties of licensed vendors. - Licensed vendors shall sell to the public such stamps and at such places as are indicated in their licences. They may sell stamps of any denomination and of any aggregate value to any person.
