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State of Jammu-Kashmir - Section

Section 77A in The Stamp Act, 1977 (1920 A. D.)

77A. [Omitted 'Saving as to certain stamps. - All stamps in denominations of annas four or multiples thereof shall be deemed to be stamps of the value of twenty-five paise or, as the case may be, multiples thereof and shall, accordingly be valid for all the purposes of this Act.' by Act No. XII of 2011, dated 25th April, 2011.]

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