Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 18] [Entire Act] State of Kerala - Section Section 17 in Kerala Stamp Act, 1959 17. Instruments executed in the State of Kerala. - All instruments chargeable with duty and executed by any person in the State of Kerala shall be stamped before or at the time of execution.
