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[Cites 0, Cited by 3] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(e) in The Indian Stamp Act, 1899

(e)nothing herein contained shall prevent the admission of any instrument in any Court when such instrument has been executed by or on behalf of the Government, or where it bears the certificate of the Collector as provided by section 32 or any other provision of this Act