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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(13) in Indian Stamp Act, 1899

(13)"Impressed Stamps". - "impressed stamp" includes -
(a)labels affixed and impressed by the proper officer; and
(b)stamps embossed or engraved on stamped paper;
[(13-A) 'India' means the territories of India excluding the State of Jammu and Kashmir] [Ins. by Parliament Act 43 of 1955, section 4, clause (a).];