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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(3)(c) in Kerala Stamp Act, 1959

(c)any instrument chargeable with the duty of [twenty paise] [Substituted by Act 29 of 1969] or less than [twenty paise] [Substituted by Act 29 of 1969] when brought to him, after the execution thereof on paper not duly stamped.