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State of Assam - Section

Section 17 in The Assam Debt Conciliation Rules, 1937

17. Court-fee stamp to be cancelled.

- When an application is received by the Chairman or a person authorised to receive it, he shall cancel the court-fee stamp which it bears by sealing it with the seal of the Board and writing his signature with the date, across the stamp and upon the paper on either side of the stamp.