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[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(c) in Karnataka Stamp Act, 1957

(c)[ 'Chief Controlling Revenue Authority' means the officer appointed by the State Government to be the [Commissioner of Stamps for Karnataka] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962]];
(ca)[ "clearance list" means a list of transactions relating to contracts either maintained by an association or an individual or required to be submitted to the Clearing House of an association in accordance with the rules or bye-laws of the association and shall always mean to include all the transactions pertaining to sale as well as purchase of marketable securities] [Inserted by act 24 of 1999 w.e.f. 18.8.1999];