Section 75 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
75. Stamps to be impressed or adhesive.
- The stamps used to denote any fee chargeable under this Act shall be impressed or adhesive or partly impressed and partly adhesive, as the State Government may, by notification in the [Fort St. George Gazette] [Now, the Tamil Nadu Government Gazette.], from time to time, direct.
