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State of Andhra Pradesh - Section

Section 3 in Rules for the Destruction of Instruments Impounded Under The Indian Stamp Act, 1899

3.

The Collector shall maintain in the form appended to these rules a register of all instruments impounded by him under Section 33 or received by him under Section 38(2) and dealt with under Sections 35, 40 and 41 of the Indian Stamp Act, 1899.