Section 40(1)(b) in The Stamp Act, 1977 (1920 A. D.)

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 40(1)(b) in The Stamp Act, 1977 (1920 A. D.)

(b)if he is of opinion that such instrument is duly stamped, or is not chargeable with duty, he shall certify by endorsement thereon that it is duly stamped, or that it is not so chargeable, as the case may be; and

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State of Jammu-Kashmir - Subsection

Section 40(1)(b) in The Stamp Act, 1977 (1920 A. D.)