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[Cites 0, Cited by 4] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(3) in The Indian Stamp Act, 1899

(3)When any declaration has been recorded under sub-section (2), the Court recording the same shall send a copy thereof to the Collector, and, where the instrument to which it relates has been impounded or is otherwise in the possession of such Court, shall also send him such instrument