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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(3)(b) in Karnataka Stamp Act, 1957

(b)any instrument executed or first executed out of India and brought to him after the expiration of three months after it has been first received in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973]; or