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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2)(vi) in The Jammu and Kashmir General Sales Tax Act, 1962

(vi)required for the lawful exercise of a public servant of his powers under the Stamp Act, Samvat 1977 to impound an insufficiently stamped document.]