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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(22A) in The Stamp Act, 1977 (1920 A. D.) (22A)[ "public officer" means a public officer as defined in clause (17) of section 2 of the Code of Civil Procedure, Samvat 1977;] [Inserted by Act No. XII of 2011, dated 25th April, 2011.]
