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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(c) in The U.P. Stamp Act, 2008

(c)Nothing herein contained shall prevent the admission of any instrument in evidence in any proceeding in a Criminal Court, other than a proceeding under Sections 125 to 128 and Sections 145 to 148 of the Code of Criminal Procedure, 1973 (Act No. 2 of 1974);