Section 2(24A) in The Stamp Act, 1977 (1920 A. D.)
(24A)[ "Stamp". - "stamp" means any mark, seal or endorsement by any agency or person duly authorized by the State Government, and includes an adhesive or [impressed or electronic stamp] [Inserted by Act No. 26 of 2010, dated 25th October, 2010.], for the purpose of duty chargeable under this Act.]
