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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(5)(a) in Indian Stamp Act, 1899

(a)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;