Section 32(3)(a) in The Stamp Act, 1977 (1920 A. D.)

[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(3)(a) in The Stamp Act, 1977 (1920 A. D.)

(a)any instrument executed or first executed in the State and brought to him after the expiration of one month from the date of its execution or first execution, as the case may be; or

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State of Jammu-Kashmir - Subsection

Section 32(3)(a) in The Stamp Act, 1977 (1920 A. D.)