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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(10B) in The Indian Stamp Act, 1899

(10B)"depository" includes -
(a)a depository as defined in clause (e) of sub-section (1) of section 2 of the Depositories Act, 1996; and
(b)any other entity declared by the Central Government, by notification in the Official Gazette, to be a depository for the purposes of this Act;]