AIR 1986 PUNJAB AND HARYANA 334 ::1986 HRR 140

Punjab And Haryana High Court

Hon'ble Judge(s): J. V. Gupta , J

Stamp Act (2 of 1899) , S.3B, S.2(11), Sch.IA, Art.49— Salt on promote - Pronote not bearing "refugee stamp" - In view of S.3B it is not inadmissible. The provisions of S.3B reveal that instruments covered by Art.49 are expressly excluded from the purview of S.3B. Art.49 refers to the promissory notes. Therefore, a promissory note need not bear the "refugee relief" stamp. Therefore, in the suit on pronote, the pronote cannot be held to be inadmissible in evidence for want of the "refugee relief" stamp and the dismissal of the suit for want of the said stamp would be illegal. 1978 Rev LR 131 (PunjHar) Rel. on.(Para 4)