Section 9(1)(i) in The Punjab Passengers and Goods Taxation Rules, 1952

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1)(i) in The Punjab Passengers and Goods Taxation Rules, 1952

(i)By stamping the ticket or receipt with an impressed, embossed, engraved or adhesive stamp (not already used) issued by the State Government for the purposes of the Act and denoting that the tax due has been paid.

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State of Haryana - Subsection

Section 9(1)(i) in The Punjab Passengers and Goods Taxation Rules, 1952