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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Punjab - Subsection

Section 57(1)(a) in Indian Stamp Act, 1899

(a)[ if it arises in a State, to the High Court for that State; [Substituted for the former clauses (a), (b) and (c) (substituted by Adaptation of Laws Order, 1948, G.G.O. 37 of 1948) by Adaptation of Laws Order, 1950.]