59A. [ No prosecution under section 59, if instrument admitted by Court. [Section 59A was inserted by Maharashtra 27 of 1985. Section 41, (w.e.f. 10-12-1985).]
- No person shall be prosecuted under section 59, in respect of an instrument which was produced in Court and which was admitted after a decision by the Court that the said instrument was duly stamped or that no stamp was required.] [This portion was substituted for the portion beginning with the words 'and may require' and ending with the words 'the same who produced', by Maharashtra 27 of 1985, Section 39(b), (w.e.f. 10-12-1985).]
