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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(j) in Kerala Stamp Act, 1959

(j)"instrument" includes every document by which any right or liability is, or purports to be, created, transferred, limited, extended, extinguished or recorded but does not include a bill of exchange, promissory note, bill of lading, letter of credit, policy of insurance, transfer of share, debenture, proxy and receipt;