Section 12(1)(a) in The Stamp Act, 1977 (1920 A. D.)

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(1)(a) in The Stamp Act, 1977 (1920 A. D.)

(a)Whoever affixes any adhesive stamp to any instrument chargeable with duty which has been executed by any person shall, when affixing such stamp, cancel the same so that it cannot be used again; and

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State of Jammu-Kashmir - Subsection

Section 12(1)(a) in The Stamp Act, 1977 (1920 A. D.)