Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(4) in The Maharashtra Stamp Act, 1958

(4)[ Without prejudice to the provisions of section 58, no Court shall take action under this section,-
(a)where the instrument has already been impounded or a penalty is levied in respect thereof under clause (a) of the proviso to section 34; or
(b)in the case to which section 35 applies.]