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

State of Jammu-Kashmir - Subsection

Section 57(2) in The Stamp Act, 1977 (1920 A. D.)

(2)On failure to produce the original instrument by the party, the Commissioner of Stamps shall proceed under this section on the basis of the true copy of the instrument or an abstract of the instrument and such copy or abstract shall be deemed to be the original instrument for the purpose of this section.]