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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Uttar Pradesh - Subsection

Section 53(c) in The U.P. Stamp Act, 2008

(c)in the case of a stamped paper in which an instrument has been executed by any of the parties thereto, within six months after the date of the instrument, or, if it is not dated, within six months after the execution thereof by the person by whom it was first or alone executed: