Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] State of Maharashtra - Subsection Section 63(b) in The Maharashtra Stamp Act, 1958 (b)[ any person not so appointed, who carries on business of dealing in stamps other than adhesive stamps of twenty paise or of lesser value.] [Clause (b) was substituted for the original by Maharashtra 27 of 1985, Section 43 (w.e.f. 10-12-1985).]
