Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(ra) in The Maharashtra Stamp Act, 1958 (ra)[ "public officer" means a public officer as defined in clause (17) of section 2 of the Code of Civil Procedure, 1908;] [Clause (ra) was inserted by Maharashtra 27 of 1985, Section 2(h), (w.e.f. 10.12.1985).]
