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Citedby 3 docs
The Indian Stamp Act, 1899 February, 1977
Chanan Ram vs Kahan Singh Etc. on 7 February, 1957
Huleppa Balappa Karoshi vs Sub-Registrar on 30 October, 1995
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Section 1
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Complete Act
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Central Government Act
Section 1(2) in The Promissory Notes (Stamp) Act, 1926
(2) 1[ It extends to the whole of India except 2[ the territories which, immediately before the 1st November, 1956 , were comprised in Part B States].