LexSection 22 — Effect of statement of rate of exchange or average price.
The Indian Stamp Act, 1899
Where an instrument contains a statement of current rate of exchange, or average price, as the case may require, and is stamped in accordance with such statement, it shall, so far as regards the subject-matter of such statement, be presumed, until the contrary is proved, to be duly stamped.Open in Lexace · Ask the AI about this section