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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 61(4)(b) in The Stamp Act, 1977 (1920 A. D.)

(b)except for the purpose of such prosecution, no declaration made under this section shall affect the validity of any order admitting any instrument in evidence, or of any certificate granted under section 42.