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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(1) in The Stamp Act, 1977 (1920 A. D.)

(1)Every instrument chargeable with duty executed only out of the State, and not being a bill of exchange [*] [Word 'cheque' omitted by Act XI of 1993.] or promissory note, may be stamped within three months after it has been first received in the State.