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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(2)(d) in Kerala Stamp Act, 1959

(d)the fines which shall in no case exceed five hundred rupees to be incurred on breach of any rule: Provided that such rules shall not restrict the sale of adhesive stamp of the value of [twenty paise] [Substituted by Act 29 of 1969 (20-4-69).] or less.