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State of Punjab - Section

Section 77A in Indian Stamp Act, 1899

77A. [ Saving as to certain Stamps. [Inserted by the Indian Stamp (Amendment) Act, 1958 (19 of 1958), section 11.]

- All stamps in denomination of annas four or multiples thereof shall be deemed to be stamps of the value of twenty-five naye paise or, as the case may be, multiples thereof and shall accordingly, be valid for all the purposes of this Act.]