Section 2(1)(d) in Karnataka Stamp Act, 1957

[Cites 0, Cited by 5] [Section 2(1)] [Section 2] [Entire Act]

(d)[ "conveyance" includes,- [Substituted by Act 6 of 1999 w.e.f. 1.4.1999]

(i)a conveyance on sale,

(ii)every instrument,

(iii)every decree or final order of any civil court,

(iv)every order made by the High Court under section 394 of the Companies Act, 1956 in respect of amalgamation of Companies

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