11. [ Use of adhesive stamps. [Substituted by Act No. XII of 2011, dated 25th April, 2011.]
- The following instruments may be stamped with adhesive stamps, namely:-(a)acknowledgement (article 1);(b)articles of association (article 10);(c)certificates (article 16);(d)delivery order in respect of goods (article 23)(e)letter of allotment of shares (article 30)(f)letter of credit (article 31);(g)notarial act (article 37);(h)note or memorandum (article 38);(i)policy of insurance (article 41);(j)protest of bill or note (article 44);(k)proxy (article 45);(l)receipt (article 46);(m)transfer of shares [article 54(a)]; and(n)warrant for goods (article 57).]
