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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(v) in Chandigarh Advertisement Control Order, 1954

(v)The production of the copies of advertisement for the purpose of affixing the Chief Administrator's stamp or the incorporation of the licence number and date shall not be insisted upon in any case where the nature of the advertisement does not admit of such production of incorporation.