Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 319] [Entire Act] Union of India - Section Section 17 in The Indian Stamp Act, 1899 17. Instruments executed in India. - All instruments chargeable with duty and executed by any person in [India] [Substituted by Act 43 of 1955, Section 2, for "the States" (w.e.f. 1.4.1956).] shall be stamped before or at the time of execution
