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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2) in The Bombay Stamp Act, 1958

(2)The rate of exchange for the conversion of British or any foreign currency in to the currency of India prescribed under sub-section (2) of section 20 of the Indian Stamp Act, 1899 (II of 1899), shall be deemed to be the current rate for the purpose of sub-section (1).