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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(1)(a) in Indian Stamp Act, 1899

(a)if he is of opinion that such instrument is duty stamped or is not chargeable with duty, he shall certify by endorsement thereon that it is duly stamped, or that it is not so chargeable, as the case may be;