Section 47, Power of payer to stamp bills and promissory notes received by him unstamped.
The Indian Stamp Act, 1899 Section 47 0
Section Background:

Playlists in this Section

Latest Uploaded Cases

stamp duty, registration law, property transaction
The Sub Registrar, Amudalavalasa & Anr. Vs....
Supreme Court Of India 26-Apr-2023
constitutional law, civil rights, Uttar Pradesh
Shanti Bhushan (D) Thr. Lr. & Ors...
Supreme Court Of India 25-Apr-2023

Description