Section 2(9)(a) in Indian Stamp Act, 1899

[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(9)(a) in Indian Stamp Act, 1899

(a)means within the limits of the towns of [Calcutta and Madras and of the city of Bombay] [See Bombay Act 17 of 1945.] the Collector of Calcutta, Madras and Bombay, respectively, and without those limits, the Collector of a district; and

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State of Punjab - Subsection

Section 2(9)(a) in Indian Stamp Act, 1899