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State of Jammu-Kashmir - Section

Section 75 in The Stamp Act, 1977 (1920 A. D.)

75.

[* * *] [Omitted 'Power to make rules generally to carry out Act. - The Government may make rules to carry out generally the purposes of this Act, and may be such rules prescribe the fines, which shall in no case exceed five hundred rupees, to be incurred on breach thereof.' by Act No. XII of 2011, dated 25th April, 2011.]