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[Cites 0, Cited by 2] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(b) in The Bombay Stamp Act, 1958

(b)any person not so appointed who sells or offers for sale any stamp [(other than a ten naye paise or five paise adhesive stamp)] [These brackets and words were inserted by Bombay 95 of 1958 Section 5.], shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.