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Veerappudayan v. Oganthappudayan
Madras High Court
Feb 28, 1929
Important Paras
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1. Following the decision in Khetra Mohan Saha v. Jaimini Kanta A.I.R. 1927 Cal. 472, we hold that the documents are bonds within the meaning of the Stamp Act. The reference will be answered accordingly.
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