Section 36(2)(a) in The U.P. Stamp Act, 2008

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(2)(a) in The U.P. Stamp Act, 2008

(a)no evidence furnished in pursuance of this section shall be used against any person in any civil proceeding, except in an enquiry as to the duty with which the instrument, to which it relates, is chargeable; and

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State of Uttar Pradesh - Subsection

Section 36(2)(a) in The U.P. Stamp Act, 2008