- The following instruments may be stamped with adhesive stamps, namely,-(a)instruments chargeable with a duty not exceeding twenty paise except parts of bills of exchange payable otherwise than on demand and drawn in sets;(b)bills of exchange drawn or made out of India and promissory notes so drown or made;(c)entry as an advocate on the roll of a High Court;(d)notarial acts; and(e)transfers by endorsement of shares in any incorporated company or other body corporate.Analogous Law. - Section 11 of the repealed Act.
