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 47] [Entire Act] State of Maharashtra - Subsection Section 47(1A) in The Maharashtra Stamp Act, 1958 (1A)[ has been afterwards found by the Court, to be absolutely void from the beginning under section 31 of the Specific Relief Act, 1963;] [Clause (1A) was inserted by Maharashtra 27 of 1985, (w.e.f. 10-12-1985).]
