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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(1)(a) in Kerala Stamp Act, 1959

(a)is given upon the occasion of the deposit of any marketable security by way of security for money advanced or to be advanced by way of loan, or for an existing or future debt; or