Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9B] [Entire Act] State of Haryana - Subsection Section 9B(2) in The Punjab Passengers and Goods Taxation Rules, 1952 (2)Where the State Government allows the use of tickets, otherwise than in form PTT-4 it may by order in writing, prescribe separate manner in which stamp shall be defaced.
