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State of Haryana - Section

Section 9 in The Indian Stamp Rules, 1925

9. The proper officer.

- The officers specified in Appendix I and any officer appointed in this behalf by the Local Government of a Governor's Province, are empowered to affix and impress [or perforated] [Inserted by Notification No. 13, dated 20th May, 1926.] labels, and each of them shall be deemed to be 'the proper officer' for the purposes of the Act, and of these rules.