Section 31(2)(a) in The Stamp Act, 1977 (1920 A. D.)

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(2)(a) in The Stamp Act, 1977 (1920 A. D.)

(a)no evidence furnished in pursuance of this section shall be used against any person in any civil proceeding, except in an enquiry as to the duty with which the instrument to which it relates is chargeable; and

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State of Jammu-Kashmir - Subsection

Section 31(2)(a) in The Stamp Act, 1977 (1920 A. D.)