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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(3) in The Punjab e-Stamp Rules, 2014

(3)The Collector shall maintain a record of cancelled e-Stamp Certificates in its office and original cancelled e-Stamp Certificate shall be kept for office record in a guard file. The report of the same shall be sent to the Chief Controlling Authority in the first week of every month.