Section 26 in The Court-Fees Act, 1977 (1920 A.D.)
26. Stamps to be impressed or adhesive.
- The stamps used to denote any fees chargeable under this Act shall be impressed or adhesive or partly impressed and partly adhesive, as [the Government] [Substituted for 'His Highness' by Act X of 1996.] may, by notification in the Government Gazette, from time to time direct.
