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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1) in The Stamp Act, 1977 (1920 A. D.)

(1)Except as otherwise expressly provided in this Act, all duties with which the instruments are chargeable shall be paid, and such payment shall be indicated on such instrument, [by means of stamps],-
(a)in accordance with the provisions herein contained; or
(b)when no such provision is applicable thereto, as the Government may by rules prescribe: