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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(2)(b) in The Bombay Stamp Act, 1958

(b)nothing in this section shall affect the provisions of rule 9 of Order XIII in Schedule I of the Code of the Civil Procedure, 1908 (V of 1908).