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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(3)(b) in The Bombay Stamp Act, 1958

(b)An endorsement, made on any instrument under clause (a) shall have the same effect as if the duty of an amount equal to the amount stated in the endorsement had been paid in respect of, and such payment had been indicated on, such instrument by means of stamps, under sub-section (1).]