Section 62(1)(a) in The Indian Stamp Act, 1899

[Cites 0, Cited by 2] [Section 62(1)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(1)(a) in The Indian Stamp Act, 1899

(a)drawing, making, issuing, endorsing, or transferring, or signing otherwise than as a witness, or presenting for acceptance or payment, or accepting, paying or receiving payment of or in any manner negotiating, any bill of exchange [payable otherwise than on demand] [Inserted by Act 5 of 1927, Section 5.], [*] [The word "cheque" omitted by Act 5 of 1927, Section 5.] or promissory note without the same being duly stamped; or

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Union of India - Subsection

Section 62(1)(a) in The Indian Stamp Act, 1899