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] [Entire Act] State of Punjab - Section Section 9A in Indian Stamp Act, 1899 9A. [ [Inserted by Punjab Act No. 14 of 2001.] "Commissioner" means the Commissioner of a Division appointed as such by the State Government.] [Added by the Adaptation of Laws Order, 1950, First Schedule.]B. - Of Stamps and the Mode of Using Them :
