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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(b) in Indian Stamp Act, 1899

(b)where any person from whom a stamped receipt could have been demanded, has given an unstamped receipt and such receipt, if stamped, would be admissible in evidence against him then such receipt shall be admitted in evidence against him on payment of a penalty of one rupee by the person tendering it;