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[Cites 0, Cited by 0] [Section 63(4)] [Section 63] [Entire Act]

State of Uttar Pradesh - Subsection

Section 63(4)(b) in The U.P. Stamp Act, 2008

(b)except for the purposes of such prosecution, no declaration made under this section shall affect the validity of any order admitting any instrument in evidence, or of any certificate granted under Section 45.