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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(ii) in Karnataka Stamp Act, 1957

(ii)a certificate or endorsement made and attested as may be prescribed by the Deputy Commissioner or the authorized officer or the proper officer, as the case may be in the territories of the State of Karnataka.]