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

[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

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

(a)[ 'Assistant Commissioner of Stamps' means the Inspector of Registration Offices appointed under the Registration Act, 1908 (Central Act 16 of 1908) and includes such officer in such areas as the State Government may by notification specify. [Clauses (a) and (aa) Inserted by Act 24 of 1999 w.e.f. 18.8.1999]

(aa)"Association" means any association, exchange, organization or body of individuals, whether incorporated or not, established for the purpose of regulating and controlling or conducting business of the sale or purchase of or other transaction relating to, any goods or marketable securities.]

(i)any instrument whereby a person obliges himself to pay money to another, on condition that the obligation shall be void if a specified act is performed or is not performed, as the case may be;

(ii)any instrument attested by a witness and not payable to order or bearer, whereby a person obliges himself to pay money to another; and

(iii)any instrument so attested, whereby a person obliges himself to deliver grain or other agricultural produce to another;

(ac)[ "Central Valuation Committee" means the Central Valuation Committee constituted under section 45B] [Inserted by Act 8 of 2003 w.e.f. 1.4. 2003].

(ab)[] [Relettered by Act 24 of 1999 w.e.f. 18.8.1999] "bond" includes,-

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State of Karnataka - Subsection

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