Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 72] [Entire Act] State of Maharashtra - Subsection Section 72(a) in The Maharashtra Stamp Act, 1958 (a)all or any of the powers conferred on it by sections 2(f), 33 (3) (b), [64 and 69] [Substituted for the figures and words '64, 69 and 75' by Maharashtra 17 of 1993 Section 36, (w.e.f. 1.5.1993).] to the Chief Controlling Revenue Authority; and
