Section 69(2)(c) in The Maharashtra Stamp Act, 1958
(c)the duties and remuneration of such persons; [*] [The word 'and' was deleted by Maharashtra 18 of 1989, Section 12(a), (w.e.f. 1.12.1989).](ca)[ the manner of payment of stamp duty, and refund thereof, by e-payment;] [Clause (ca) was inserted by Maharashtra 41 of 2011, Section 4 (w.e.f. 28.11.2011).]