Section 32(3)(c) in The Indian Stamp Act, 1899

[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3)(c) in The Indian Stamp Act, 1899

(c)any instrument chargeable [with a duty not exceeding ten naye paise] [Substituted by Act 19 of 1958, Section 4, for "with the duty of one anna or half an anna" (w.e.f 1.10.1958).] or any bill of exchange or promissory, note, when brought to him, after the drawing or execution thereof, on paper not duly stamped

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Union of India - Subsection

Section 32(3)(c) in The Indian Stamp Act, 1899