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[Cites 0, Cited by 1] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(2) in The Bombay Stamp Act, 1958

(2)When any instrument is about to be so sent, the person from whose possession it came into the hands of the person impounding the same, may require a copy thereof to be made at the expense of such first-mentioned person and authenticated by the person impounding such instrument.