Section 38(16) in West Bengal Stamp Rules, 1994

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State of West Bengal - Subsection

Section 38(16) in West Bengal Stamp Rules, 1994

(16)Remarks.Form No. 4[See rule 25(k)(iv)-Chapter V]Stamp Cases

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Serial number	Date of receipt of the document in theCollector's office	Name of applicant or designation of Officerforwarding the document	Name of document	Amount (value of transaction)	Date of document	Name of executant	Date of order	Value of paper which should have been used underAct 2 of 189	Value of paper on which written	Amount imposed	Amount realised	Date of realization	Number and date of Treasury receipts	Date of return of document	Remarks
(a) Amount 9	(b) According to what Schedule and Article	(a) Duty	(b) Penalty	(a) Duty	(b) Penalty	(c) Total

Form No. 5[See rule 25(k)(iv)-Chapter V]Stamp Vendor's Licences

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Serial No.	Name and residence of vendor	Father's name and address	Place of vending stamps	Date of grant of licence	Date of cancellation of licence	Date of examination and marking over the registerto the record-room	Remarks
						{\|
19	19	19	19