Section 73B in The Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960
73B. [ Use of Bombay Government stamps by Maharashtra Government for certain period. [Inserted by G. N. L. and J. D. No. 8475/B, dated 13th April 1961.] - During the period commencing on the 1st day of May 1960 and ending on the 31st day of March 1962, or such further period as the State Government may by notification in the official Gazette specify,and notwithstanding anything contained in this Act or the rules made thereunder any stamp whether adhesive or impressed bearing the words " Bombay " or " Bombay State " issued by the Government of Maharashtra during the period aforesaid, may also be used for the purposes of this Act, as if it were duly issued by the Government of Maharashtra.]
