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

State of Karnataka - Subsection

Section 2(1)(e) in Karnataka Stamp Act, 1957

(e)[ "Duly stamped " as applied to an instrument means that the instrument bears impressed stamp of not less than the proper amount and that such stamp has been impressed in accordance with law for the time being in force in the territories of the State of Karnataka.] [Substituted by Act 1 of 2008 w.e.f. 1.4.2003]