- All instruments chargeable with duty and executed by any person in this State shall be stamped before or at the time of execution [or immediately thereafter] [These words were added by Maharashtra 27 of 1985, Section 12, (w.e.f. 10-12-1985).] [or on the next working day following the day of execution:] [Added by Maharashtra 17 of 1993, Section 31, (w.e.f. 10-12-1985).][Provided that the clearance list described in Article 19, 20, 21, 22 or 23 of Schedule I may be stamped by an officer authorised by the State Government by rules made under this Act, if such clearance list is submitted for stamping by the clearing house of an Association in accordance with its rules and bye-laws with the requisite amount of stamp duty, within two months from the date of its execution.] [This proviso was substituted for the original by Bombay 95 of 1958, Section 3.]
