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

State of Uttar Pradesh - Subsection

Section 2(iv) in The U.P. Stamp Act, 2008

(iv)"Chargeable" - means, as applied to an instrument executed, or first executed after the commencement of this Act, chargeable under this Act, and, as applied to any other instruments, chargeable under the law in force in the State when such instrument was executed or, where several persons executed the instrument at different times, first executed.