(b)He shall sell to any person other than a licensed or specially licensed vendor or a person holding a sub-license (except when required by such vendor for private use) impressed stamps exceeding [Rs. 50,000] [Substituted for 'Rs. 1,000' vide Punjab Government Notification No. G.S.R. 119/C.A. 2/1899/S.74/2001, dated 21.12.2001.] [in case of Court-fee and [Rs. 50,000] [Inserted by Punjab Government notification No. 5500-stamps-55/1887, dated 15th September, 1955.] [in case of non-judicial stamps] [Substituted for 'Rs. 1,000' vide Punjab Government Notification No. G.S.R. 119/C.A. 2/1899/S.74/2001, dated 21.12.2001.] in value.
