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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(a) in The Indian Stamp Rules, 1925

(a)Bills of exchange, cheques and promissory notes drawn or made out of State and chargeable [with a duty of more than ten naye paise] [Substituted by Government of India Notification GSR, 895, dated 1st, October, 1958 in so far as the rules are in force in the Union Territories. ] with stamps bearing the words "Foreign Bill."