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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Punjab - Subsection

Section 57(2) in Indian Stamp Act, 1899

(2)Every such case shall be decided by not less than three Judges of the High Court [-] [The words 'Chief Court of Judicial Commissioner's Court omitted by the Adaptation of Laws Order, 1950, First Schedule.] to which it is referred, and in case of difference the union of the majority shall prevail.