Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Jammu-Kashmir - Subsection Section 27(1) in The Stamp Act, 1977 (1920 A. D.) (1)The consideration, if any, the market value and all other facts affecting the charge-ability of any instrument with duty, or the amount of duty with which it is chargeable, shall be fully and truly set forth therein.
