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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2)(a) in The Maharashtra Stamp Act, 1958

(a)nothing herein contained shall be deemed to require any Magistrate or Judge of a Criminal Court to examine or impound, if he does not think fit so to do any instrument coming before him in the course of any proceeding other than a proceeding under [Chapter IX or Part D of Chapter X of the Code of Criminal Procedure, 1973] [These words, figures and letters were substituted for the words and figures 'Chapter XII or Chapter XXXVI of the Code of Criminal Procedure, 1898' by Maharashtra 27 of 1985, Section 20 (d), (w.e.f. 10-12-1985).];