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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(a) in Indian Stamp Act, 1899

(a)instruments chargeable [with a duty not exceeding ten naye paise] [Substituted by the Indian Stamp (Amendment) Act, 1958 (19 of 1958) Section 2 w.e.f. 1.10.1958.] except parts of bills of exchange payable otherwise than on demand and drawn in sets;