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

State of Jammu-Kashmir - Subsection

Section 2(12) in The Stamp Act, 1977 (1920 A. D.)

(12)[ "Executed and execution" used with reference to instruments, means "signed" and "signature", and includes attribution of electronic record as per section 11 of the Information Technology Act, 2000 (Central Act 21 of 2000);] [Substituted by Act No. XII of 2011, dated 25th April, 2011.]