Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(2) in The Indian Stamp Rules, 1925 (2)There shall be two kinds of stamps for indicating the payment of duty which instruments are chargeable. namely(a)impressed stamps, and(b)adhesive stamps.Chapter-II Of Impressed Stamps
