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

State of Jammu-Kashmir - Subsection

Section 2(1) in The Stamp Act, 1977 (1920 A. D.)

(1)[ "Banker" means an association, a company or a person ho accepts, for the purposes of lending or investment, deposits of money from the public, repayable on demand or otherwise and withdrawable by cheque, draft, order or otherwise;] [Substituted by Act No. XII of 2011, dated 25th April, 2011.]