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[Cites 0, Cited by 0] [Section 10(2B)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2B)(iii) in The Bombay Stamp Act, 1958

(iii)The Chief Controlling Revenue Authority may, by order, determine the procedure for regulating the use of franking machine. "and for other systems specified in entry (iv) of clause (k) of section 2"]