Section 32(3)(c) in Indian Stamp Act, 1899

[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(3)(c) in Indian Stamp Act, 1899

(c)any instrument chargeable [with a duty not exceeding ten naye paise] [Substituted by the Indian Stamp (Amendment) Act, 1958 (19 of 1958), section 4.] or any bill of exchange or promissory note, or acknowledgement or delivery order, when brought to him, after the drawing or execution thereof, on paper not duly stamped, or

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State of Punjab - Subsection

Section 32(3)(c) in Indian Stamp Act, 1899