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[Cites 0, Cited by 3] [Section 10] [Entire Act]

State of Gujarat - Subsection

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

(2)The rules made under sub-section (1) may, among other matters, regulate,-
(a)in the case of each kind of instruments, the description of stamps which may be used;
(b)in the case of instruments stamped with impressed stamps, the number of stamps which may be used.