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State of Haryana - Section
Section 36 in The Punjab Stamp Rules, 1934
36.
Where a certificate referred to in Section 382 of the Indian Succession Act, 1925 has been granted or such certificate has been extended, by a British Representative the certificate shall, on presentation for the purpose of being stamped, to the Collector of a district, or such officers as he may have empowered in this behalf, and on payment of the fee calculated according to the scale prescribed in Article 12 of Schedule I to the Court-fees Act, 1870, be stamped and the stamp cancelled by the Collector, or the officer empowered by him, in accordance with the instructions in force for the cancellation of stamps used under the Court-fees Act.]Form P.S.R. 1| No. ---------------- | ---------------- District. |