- The stamps used to denote any fees chargeable under this Act shall be impressed or adhesive or partly impressed and partly adhesive as the [(Appropriate Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] may, by notification in the [(Official Gazette), from lime to time direct.] [Substituted for the words 'Local Official Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.]
