17. Instruments executed in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973].
- All instruments chargeable with duty and executed by any person in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] shall be stamped before or at the time of execution.[Provided that nothing in this section shall apply to an instrument in respect of which stamp duty has been paid under section 10A.] [Inserted by Act 24 of 1999 w.e.f. 18.8.1999]
