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[Cites 0, Cited by 8] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(1) in Kerala Stamp Act, 1959

(1)When the Collector impounds any instrument under section 33, or receives any instrument sent to him under sub-section (2) of section 37 not being an instrument chargeable with a duty of [twenty paise] [Substituted by Act 29 of 1969.] or less, he shall adopt the following procedure.