Section 45(2)(a) in The U.P. Stamp Act, 2008

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(2)(a) in The U.P. Stamp Act, 2008

(a)no instrument which has been admitted in evidence upon payment of duty and a penalty under Section 39, shall be so delivered before the expiration of one month from the date of such impounding, or if the Collector has certified that its further detention is necessary and has not cancelled such certificate;

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State of Uttar Pradesh - Subsection

Section 45(2)(a) in The U.P. Stamp Act, 2008