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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(3)(a) in Indian Stamp Act, 1899

(a)when the spoiled instrument has been for sufficient reasons sent out of [India] [Substituted for the words 'the States' by the Parliament Act No. 43 of 1955, section 2.], the application may be made within, six months after it has been received back in [India] [Substituted for the words 'the states' by the Parliament Act No. 43 of 1955, section 2.];