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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(5)(c) in The Punjab Entertainments Duty Rules, 1956

(c)if the value of the stamps tendered for refund or renewal is Rs. 100 or above, the actual purchase of the stamps is verified from the register of the person authorised to sell stamps.