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State of Punjab - Section

Section 8 in The Punjab Entertainments Duty Rules, 1956

8. Issue of stamps.

- No stamp shall be issued to any person by, or on behalf of the proprietor of any entertainment otherwise than as provided in rules 6(ii), 6(iii) and 7.[8A. Disposal of obsolete, unserviceable and spoilt stamps - The rules regarding the disposal of obsolete, unserviceable and spoilt stamps forming part of the stock of stamps in a local or branch depot contained in Part 'A' of the Punjab Stamps Refund, Renewal and Disposal Rules, 1934, published with Punjab Government Notification No. 6981 E & S. dated the 20th November, 1934, as amended heretofore or to be amended in future, shall apply mutatis mutandis in respect of the stamp under the Act.] [See Notification dated 29.7.71.]