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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 66(a) in The Stamp Act, 1977 (1920 A. D.)

(a)receives, to takes credit for, any premium or consideration for any contract of insurance and does not, within one month after receiving, or taking credit for, such premium or consideration, make out and execute a duly stamped policy of such insurance; or