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

State of Jammu-Kashmir - Subsection

Section 2(11) in The Stamp Act, 1977 (1920 A. D.)

(11)"Duly stamped". - "duly stamped", as applied to an instrument, means that the instrument bears [a stamp] [Substituted by Act No. XII of 2011, dated 25th April, 2011.] of not less than the proper amount and that such stamp has been affixed or used in accordance with the law for the time being in force in the State ;