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State of Andhra Pradesh - 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 State Government of a State are empowered to affix and impress [or perforate] [These words were inserted by Government of India 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.