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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1) in The Maharashtra Stamp Act, 1958

(1)Except as otherwise expressly provided in this Act, all duties with which any instruments are chargeable shall be paid and such payment shall be indicated on such instrument, by means of stamps,-
(a)according to the provisions herein contained; or
(b)when no such provision is applicable thereto, as the State Government may, by rules, direct.