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[Cites 0, Cited by 7] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(26) in The Indian Stamp Act, 1899

(26)[ Stamp [Clause (26) inserted by Act 23 of 2004, Section 117 (w.e.f. 10.9.2004).].Stamp means any mark, seal or endorsement by any agency or person duly authorised by the State Government, and includes an adhesive or impressed stamp, for the purposes of duty chargeable under this Act.]