Section 32(1)(b) in The Maharashtra Stamp Act, 1958

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1)(b) in The Maharashtra Stamp Act, 1958

(b)the duty determined by the Collector under section 31, or such sum as with the duty already paid in respect of the instrument, is equal to the duty, so determined has been paid,

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State of Maharashtra - Subsection

Section 32(1)(b) in The Maharashtra Stamp Act, 1958