/C.A.2/1899/Sections 10,74 and 75/2014. - In exercise of the powers conferred by sections 10, 74 and 75 of the Indian Stamp Act, 1899 (Act No. 11 of 1899) and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules, for Computerisation of stamp duty administration system, namely:-
