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[Cites 0, Cited by 3] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(2) in Indian Stamp Act, 1899

(2)If any Collector, acting under section 31, section 40 or section 41 feels doubt as to the amount of duty with which any instrument is chargeable, he may draw up a statement of the case, and refer it, with his own opinion thereon, for the decision of the Chief Controlling Revenue authority.