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State of Haryana - Section
Section 8 in The Indian Stamp Rules, 1925
8. [] [Substituted by G.S.R. 895, dated 1st January, 1958.]
| One Anna, two annas, tennaye paise and fifteen naye paise impressed stamps. | The duty on any instrumentmentioned below may be denoted by a coloured impression marked ona skeleton form of such instrument by the Superintendent ofStamps namely :(a) any instrument which is chargeable with aduty of one Anna under the Act ;(b) any instrumentchargeable with a duty of ten naye paise under the Act ;(c)any instrument chargeable with a duty of fifteen naye paise underarticle 37, 49 or 52 of Schedule I ;(d) any instrumentchargeable with a duty of two annas under article 5, 19, 36 or43 of Schedule I. |