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 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(i) in Rules for the Destruction of Instruments Impounded Under The Indian Stamp Act, 1899 (i)"Instrument" means any instrument other than the instruments chargeable with a duty of 20 paise or Bill of Exchange or Promissory Note.
