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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1) in Karnataka Stamp Act, 1957

(1)Where an instrument is chargeable with ad valorem duty in respect of any money expressed in any currency other than that of India, such duty shall be calculated on the value of such money in the currency of India according to the current rate of exchange on the day of the date of the instrument.