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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(4)(a) in The Maharashtra Stamp Act, 1958

(a)no such prosecution shall be instituted where the amount including duty and penalty, which, according to the determination of such Court, was payable in respect of the instrument under section 34, [is paid to the Court or the Collector; unless the Collector thinks] [These words were substituted for the words 'is paid to the Collector, unless, he thinks' by Maharashtra 27 of 1985, Section 39(c), (w.e.f. 10-12-1985).] that the offence was committed with an intention of evading payment of the proper duty;