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[Cites 0, Cited by 0] [Section 62B(3)] [Section 62B] [Entire Act]

State of Gujarat - Subsection

Section 62B(3)(d) in The Bombay Stamp Act, 1958

(d)of any such particulars to a Civil Court in any suit, to which the Government is a party, which relates to any matter arising out of any proceeding under this Act; or