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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(h) in The Maharashtra Stamp Act, 1958

(h)"duly stamped" as applied to an instrument means that the instrument bears an adhesive or impressed stamp of not less than the proper amount and that such stamp has been affixed or used in accordance with the law for the time being in force in the State;