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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(3) in The Maharashtra Stamp Act, 1958

(3)Such authority [after giving the parties a reasonable opportunity of being heard, shall consider the case and send a copy of its decision to the Collector, who shall proceed to assess and charge the duty (if any) in conformity with such decision.] [These words were inserted by Maharashtra 27 of 1985, Section 34 (b), (w.e.f. 10-12-1985).]