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[Cites 0, Cited by 0] [Section 23A(1)] [Section 23A] [Entire Act]

State of Punjab - Subsection

Section 23A(1)(a) in Indian Stamp Act, 1899

(a)is given upon the occasion of the deposit of any marketable security by way of security for money advanced or to be advanced by way of loan, or for an existing or future debt; or