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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(3)(c) in The Punjab Passengers and Goods Taxation Rules, 1952

(c)if the value of the stamps tendered for refund or renewal is Rs. 100/- or above, the actual purchase of the stamps is verified from the register of the person authorised to sell stamps.