15. Instrument written contrary to sections 13, [14 or 14A deemed not duly stamped.] [These figures, words and letter were substituted for the words and figure 'or 14 deemed unstamped', by Maharashtra 27 of 1985, Section 11(c) (w.e.f. 10.12.1985).]
- Every instrument written in contravention of section 13 [14 or 14A] [These figures, word and letter were substituted for the words and figure 'or section 14', by Maharashtra 27 of 1985, Section 11(a) (w.e.f. 10.12.1985).] shall be deemed to be [not duly stamped.] [These words were substituted for the word 'unstamped' by Maharashtra 27 of 1985, Section 11(b) (w.e.f. 10.12.1985).]
