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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in Kerala Stamp Act, 1959

(2)The rules made under sub-section (1) may, among other matters regulate,
(a)in the case of each kind of instrument - the description of stamps which may be used;
(b)in the case of instruments stamped with impressed stamps-the number of stamps which may be used.