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[Cites 0, Cited by 13] [Entire Act]

State of Kerala - Section

Section 35 in Kerala Stamp Act, 1959

35. Admission of instrument where not to be questioned.

- Where an instrument has been admitted in evidence, such admission shall not, except as provided in section 59, be called in question at any stage of the same suit or proceeding on the ground that the instrument has not been duly stamped.