Indian Stamp Act, 1899
15. Instrument written contrary to section 13 or 14 deemed unstamped
Every instrument written in contravention of section 13 or section 14 shall be deemed to be unstamped.
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Indian Stamp Act, 1899 15. Instrument written contrary to section 13 or 14 deemed unstamped Every instrument written in contravention of section 13 or section 14 shall be deemed to be unstamped. |
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