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[Cites 0, Cited by 0] [Section 263A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 263A(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(2)Any such stamp die, plate, instrument or materials in the possession of any person for making any fictitious stamp [may be seized, and if seized] [Substituted by Act III of 1967.] shall be forfeited.