(z)in the case of agreement if not otherwise provided for [Art.5(j)] - by the executant;(za)in the case of appointment in execution of a power [Art.-7] - by the executant;(zb)in the case of appraisement or valuation [Art.-8] - by the person availing the services;(zc)in the case of apprenticeship deed [Art.-9] - by the apprentice;(zd)in the case of articles of association of a company [Art.-10] - by the company;(ze)in the case of award [Art.-11] - by the awardee;(zf)in the case of cancellation of instruments [Art.-14] - by the executant;(zg)in the case of certificate or other document evidencing the title of the holder thereof or any other person, either to any share, scrip or stock [Art.-16]- by the company issuing share, scrip or stock;(zh)in the case of charter-party [Art.-18]- by the charterer or shipper;(zi)in the case of clearance list [Art.18-A]- by the investors;(zj)in the case of composition deed [Art.19]- by the debtor;(zk)in the case of copy or extract [Art.21]- by the applicant;(zl)in the case of counterpart or duplicate [Art.22]- by the person who paid the stamp duty on the original document;(zm)in the case of delivery order in respect of goods [Art.24] - by the importer;(zn)in the case of divorce deed of marriage [Art.25]- by the divorcer;(zo)in the case of gift deed [Art.28]- by the donee;(zp)in the case of letter of allotment of shares, in any company [Art.31]- by the company;(zq)in the case of letter of licence [Art.32] - by the debtor;(zr)in the case of licence of immovable or movable property [Art.32-A] - by the licensee;(zs)in the case of memorandum of association of a company [Art.33] - by the company;(zt)in the case of mortgage of a crop [Art.35] - by the mortgagor;(zu)in the case of Notarial act [Art.36] - by the applicant;(zv)in the case of Note or Memorandum or record of transactions (electronic or otherwise) - Sent by a broker or agent [Art.37]- by the Investors;(zw)in the case of Note of protest by the master of a ship [Art.38]- by the charterer or shipper or the consignee or the importer as the case may be;(zx)in the case of partnership- instrument of constitution [Art.40(A)] - by the partnership firm;(zy)in the case of partnership- instrument of reconstitution [Art.40(B)] - by the partnership firm;(zz)in the case of partnership - instrument of dissolution [Art.40-(C)(a)] - by the outgoing partner to whom the property is allotted;(zza)in any other case [Art.40-(C)(b)]- by the partnership firm;(zzb)in the case of limited liability partnership [Art.40-A]- by the limited liability partnership;(zzc)in the case of protest of bill or note [Art.42] - by the beneficiary;(zzd)in the case of protest by the master of a ship [Art.43]- by the charterer or shipper or the consignee or the importer as the case may be;(zze)in the case of share warrants, to bearer issued under the Companies Act. [Art.49]- by the company;(zzf)in the case of shipping order [Art.50]- by the shipper;(zzg)in the case of surrender of lease [Art.51]- by the lessee;(zzh)in the case of transfer- of any property under section 25 of the Administrator General Act, 1963 [Art.52-(c)]- by the beneficiary;(zzi)in the case of transfer- of any trust property [Art.52-(d)]- by the trust or trustee or beneficiary as the case may be;(zzj)in the case of transfer of lease [Art.53] - by the transferee;(zzk)in the case of transfer of licence [Art.53-A]- by the transferee;(zzl)in the case of Trust- declaration of or concerning, any property [Art.54]- by the author of the Trust; and(zzm)in the case of warrant for goods [Art.55]- by the owner of the goods;"]
