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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Gujarat - Subsection

Section 149(iii) in Gujarat High Court Rules, 1993

(iii)Application for certified copies of documents liable to stamp duty under Article 26 of the Schedule I of the Bombay Stamp Act, 1958, shall be accompanied by a general stamp paper of the requisite denomination.