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[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(3)(b) in The Indian Stamp Act, 1899

(b)all or any of the powers conferred on the Chief Controlling Revenue-authority by sections 45(1), (2), 56(1) and 70(2) to such subordinate Revenue-authority as may be specified in the notification.]