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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(2) in Kerala Stamp Act, 1959

(2)If a share-warrant is issued without being duly stamped, the Company issuing the same, and also every person who, at the time when it is issued, is the Managing Director or Secretary or other principal officer of the Company, shall be punishable with fine which may extend to five hundred rupees.