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[Cites 0, Cited by 0] [Section 59(4)] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(4)(a) in Kerala Stamp Act, 1959

(a)no such prosecution shall be instituted where the amount (including duty and penalty) which according to the determination of such Court, was payable in respect of the instrument under section 34, is paid to the Collector, unless he thinks that the offence was committed with an intention of evading payment of the proper duty;