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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Karnataka - Subsection

Section 58(3) in Karnataka Stamp Act, 1957

(3)When any declaration has been recorded under sub-section (2), the Court recording the same shall send a copy thereof to the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] and, where the instrument to which it relates has been impounded or is otherwise in the possession of such Court, shall also send him such instrument.