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[Cites 0, Cited by 5] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(j) in Karnataka Stamp Act, 1957

(j)"instrument" includes every document [and record created or maintained in or by an electronic storage and retrieval device or media] [Inserted by act 24 of 1999 w.e.f. 18.8.1999] by which any right or liability is, or purports to be, created, transferred, limited, extended, extinguished or recorded;