Section 2(10)(iv) in The Stamp Act, 1977 (1920 A. D.)

[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(10)(iv) in The Stamp Act, 1977 (1920 A. D.)

(iv)every order made by the Reserve Bank of India under section 44A of the Banking Regulation Act, 1949 in respect of amalgamation or reconstruction of Banking Companies; and

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State of Jammu-Kashmir - Subsection

Section 2(10)(iv) in The Stamp Act, 1977 (1920 A. D.)