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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(2) in Kerala Stamp Act, 1959

(2)The High Court shall deal with the case as if it had been referred under section 55, and send a copy of its judgement under the seal of the Court and the signature of the Registrar to the Government or such other authority specified in this behalf and other like copy to the judge making the reference, who shall, on receiving such copy, dis pose of the case conformably to such judgement.