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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(1) in The Stamp Act, 1977 (1920 A. D.)

(1)The Government may, by notification in the Government Gazette, make rules to carry out generally the purposes of this Act, and such rules may provide that a breach thereof shall, on conviction, be punished with fine not exceeding five thousand rupees.