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State of Punjab - Section
Section 8 in The Indian Stamp Rules, 1925
8. [] [Substituted by G.S.R. 895, dated 1st January, 1958.]
-| One Anna, two annas, ten naye paise and fifteen naye paiseimpressed stamps. | The duty on any instrument mentioned below may be denoted by acoloured impression marked on a skeleton form of such instrumentby the Superintendent of Stamps namely : |
| (a) any instrument which is chargeable with a duty of one Annaunder the Act ; | |
| (b) any instrument chargeable with a duty of ten naye paiseunder the Act ; | |
| (c) any instrument chargeable with a duty of fifteen nayepaise under article 37, 49 or 52 of Schedule I ; | |
| (d) any instrument chargeable with a duty of two annas underarticle 5, 19, 36 or 43 of Schedule I. |