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

State of Punjab - Subsection

Section 2(17) in Indian Stamp Act, 1899

(17)"Mortgage-deed". - "mortgage-deed" includes every instrument whereby, for the purpose of securing money advanced, or to be advanced, by way of loan, or an existing or future debt, or the performance of an engagement, one person transfers, or creates, to, or in favour of another, a right over or in respect of specified property;