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[Cites 0, Cited by 89] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2) in The Indian Stamp Act, 1899

(2)If any Collector, acting under section 31, section 40 or section 41, feels doubt as to the amount of duty with which any instrument is chargeable, he may draw up a statement of the case, and refer it, with his own opinion thereon, for the decision of the Chief Controlling Revenue-authority