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] [Entire Act] State of Jammu-Kashmir - Section Section 17 in The Stamp Act, 1977 (1920 A. D.) 17. Instruments executed in the State. - All instruments chargeable with duty and executed by any person in the State shall be stamped before or at the time of execution [or immediately thereafter] [Inserted by Act No. XII of 2011, dated 25th April, 2011.].
