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State of Karnataka - Section

Section 66 in Karnataka Stamp Act, 1957

66. [ Place of trial. [Substituted by Act 24 of 1999 w.e.f 18.8.1999]

- Every offence under this Act committed in respect of any instrument may be tried in any district or metropolitan area in which such instrument is executed or found or where such offence is triable under the Code of Criminal Procedure, 1973.]