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State of Punjab - Section

Section 2 in Indian Stamp (Punjab Amendment) Act, 2005

2. Amendment of Section 2 of Central Act 2 of 1899.

- In the Indian Stamp Act, 1899 (hereinafter referred to as the principal Act), in its application to the State of Punjab, in Section 2, in Clause (10), for the word, figure, letter and sign "Schedule 1-A,", the words, figures, letters and sign "Schedule 1-A or by Schedule 1-B," shall be substituted.