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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(3) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(3)Every stamp affixed as specified in sub-section (2) shall be cancelled in the manner provided for in section 12 of the Kerala Stamp Act, 1959 (17 of 1959).