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[Cites 0, Cited by 6] [Section 33(3)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3)(b) in The Indian Stamp Act, 1899

(b)[the [State Government] [Substituted by A.O.1937, for "the Governor-General in Council" .]] may determine who shall be deemed to be persons in charge of public offices