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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(26) in Indian Stamp Act, 1899

(26)[ Stamp. - "Stamp" means any mark, seal or endorsement by any agency or person duly authorised by the State Government, and includes and adhesive or impressed stamp, for the purposes of duty chargeable under this Act.] [Inserted by Finance (No. 2) Act, 2004 (23 of 2004) w.e.f. 10.9.2004.]