Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 30] [Entire Act] State of Maharashtra - Subsection Section 30(g) in The Maharashtra Stamp Act, 1958 (g)[ in any other case, by the person executing the instrument] [Clause (g) was added by Maharashtra 27 of 1985, Section 16(d), (w.e.f. 10.12.1985).].
