Section 2(9)(a) in The Indian Stamp Act, 1899

[Cites 0, Cited by 2] [Section 2(9)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(9)(a) in The Indian Stamp Act, 1899

(a)means, within the limits of the towns of Calcutta, Madras and Bombay, the Collector of Calcutta, Madras and Bombay, respectively and, without those limits, the Collector of a district, and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(9)(a) in The Indian Stamp Act, 1899