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State of Uttar Pradesh - Section

Section 34 in The Court Fees Act, 1870

34. Penalty for breach of rules relating to sale of stamps and for unauthorized sale.

- Any person appointed to sell stamps who disobeys any rule made under this Act, and any person, not so appointed, who sells or offers for sale any stamps, shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees or with both.