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State of West Bengal - Section

Section 5 in West Bengal Stamp Rules, 1994

5. Promissory notes and bills of exchange.

- A promissory note or a bill of exchange shall, except as provided by section 11, or by proviso to clause (a) of sub-rule (1) of rule 4 or rules 13 and 17, be written on paper on which a stamp of the proper value, with or without the word "hundi", has been engraved or embossed.