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State of Punjab - Section
Section 29 in The Punjab Stamp Rules, 1934
29.
The infringement of any of these rules or conditions shall render the holder liable to cancellation of his license in addition to the penalities Section 69 of the| prescribed in| Section 69 of the Indian Stamp Act, 1899Section 34 of the Court Fees Act, 1870| namely, imprisonment for a term which may extend to six months or fine not exceeding five hundred |