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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(2)(xvi) in The Punjab Stamp Rules, 1934

(xvi)The vendor shall, upon the demand of the Collector, whenever required so to do, deliver up all stamps in his custody or possession of such vendor, and if such stamps have been paid for by such vendor, the value thereof, less any discount which may have been allowed at the time of the purchase thereof to such vendor shall be refunded to him.