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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(iii) in The Punjab Stamp Refund, Renewal and Disposal Rules, 1934

(iii)On receipt of the aforesaid certificate from the Treasury Officer, the clerk concerned shall prepare the refund/renewal voucher in form SR3/SR4 and submit it, with the case through the Office Superintendent, to the Collector for his signature.