(c)the expression "Adhesive stamp" means as the case may be -(i)an adhesive stamp bearing the words "Court-fee" and intended to be used under the Court fees Act ;(ii)a stamp bearing the word or words "Revenue", or "Foreign Bill" or "Share Transfer" or "Advocate" or "Notarial" or "Agreement" or "Brokers' Note" or "Insurance" and intended to be used under the Indian Stamp Act, 1899.
