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

State of Karnataka - Subsection

Section 10(2)(b) in Karnataka Stamp Act, 1957

(b)[ in case of an instrument affixed or endorsed with certificate of stamp the manner of recording such certificate.] [Substituted by Act 1 of 2008 w.e.f. 1.4.2003]