Section 12(1)(b) in The Indian Stamp Act, 1899

[Cites 0, Cited by 2] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(b) in The Indian Stamp Act, 1899

(b)whoever executes any instrument on any paper bearing an adhesive stamp shall, at the time of execution, unless such stamp has been already cancelled in manner aforesaid, cancel the same so that it cannot be used again

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Union of India - Subsection

Section 12(1)(b) in The Indian Stamp Act, 1899