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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(1)(b) in The Bombay Stamp Act, 1958

(b)Whoever executes any instruments on any paper bearing an adhesive stamp shall, at the time of execution, unless such stamp has been already cancelled in the manner aforesaid, cancel the same so that it cannot be used again.