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Indian Stamp Act, 1899 67. Penalty for not drawing full number of bills or marine policies purporting to be in sets Any person drawing or executing a bill or exchange 91[payable otherwise than on demand] or a policy of marine insurance purporting to be drawn or executed in a set of two or more, and not at the same time drawing or executing on paper duly stamped the whole number of bills or policies of which such bill or policy purports the set to consist, shall be punishable with fine which may extend to one thousand rupees.    |
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