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State of Jammu-Kashmir - Section

Section 63 in The Stamp Act, 1977 (1920 A. D.)

63. Penalty for failure to cancel adhesive stamps.

- Any person required by section 12 to cancel an adhesive stamp, and failing to cancel such stamp in manner prescribed by that section, shall be punishable with fine which may extend to [ten thousand rupees.] [Substituted by the Act III of 2000, Section 20.]