Section 42(2)(a) in Indian Stamp Act, 1899

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(2)(a) in Indian Stamp Act, 1899

(a)no instrument which has been admitted in evidence upon payment of duty and a penalty under section 35, shall be so delivered before the expiration of one month from the date of such impounding or if the Collector has certified that its further detention is necessary and has not cancelled such certificate,

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State of Punjab - Subsection

Section 42(2)(a) in Indian Stamp Act, 1899