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State of Punjab - Section

Section 6 in The Indian Stamp Rules, 1925

6. Other instruments.

- Every other instrument chargeable with duty shall, except as provided [by section 11 or by rules 10, 12 and 13] [Substituted by Notification No. 13, dated 15th October, 1927.], be written on paper on which a stamp of the proper value, not bearing the word 'hundi' has been engraved or embossed.