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[Cites 0, Cited by 1] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(a) in The Indian Stamp Act, 1899

(a)nothing herein contained shall be deemed to require any Magistrate or Judge of a Criminal Court to examine or impound, if he does not think fit so to do, any instrument coming before him in the course of any proceeding other than a proceeding under Chapter XII or Chapter XXXVI of the [Code of Criminal Procedure, 1898 (5 of 1898)] [ Now see the Code of Criminal Procedure, 1973 (2 of 1974).];