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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(e) in The Indian Stamp Rules, 1925

(e)[Copies of maps, or plans, printed copies and copies of or extracts from registers given on printed forms] [Words were substituted for the words 'Copies of maps or plans and printed copies' by Government of India, Finance Department (Central Revenue) Notification No. 14, dated 13th September, 1935.] certified to be true copies with Court - fee stamps.