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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(c) in Karnataka Stamp Act, 1957

(c)where the sum is payable for an indefinite time terminable with any life in being at the date of such instrument [x x x] [Omitted by Act 12 of 1975 w.e.f. 1.5.1975]-the maximum amount which will or may be payable as aforesaid during the period of twelve years calculated from the date on which the first payment becomes due.