(a)[ He shall sell to a licensed or specially licensed vendor or a person holding a sub-license, stamps of denominations not exceeding] [Haryana Government Notification dated 3-4-1981.] [Rs. 1000/- in case of Court-fee pre non-judicial stamps.] [Substituted for 'Rs. 750/-' vide Haryana Notification dated 23-8-1991, in Rule 33.]
