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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(1) in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007

(1)If the appeal is not summarily rejected, the appellate authority shall fix a day and place for hearing the appeal and may, from time to time, adjourn the hearing.