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State of Uttar Pradesh - Section

Section 16 in The U.P. Stamp Act, 2008

16. Use of adhesive stamps. -

The following instruments may be stamped with adhesive stamps, namely -
(a)certificate of enrolment under Section 22 of the Advocates Act, 1961 (Act No. 25 of 1961), issued by the State Bar Council of Uttar Pradesh;
(b)notarial acts; and
(c)transfers, by endorsement of shares in any incorporated company or other body corporate.