Section 33(3)(a) in The Indian Stamp Act, 1899

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3)(a) in The Indian Stamp Act, 1899

(a)[the [State Government] [Substituted by A.O.1937, for "the Governor-General in Council" .]] may determine what offices shall be deemed to be public offices; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 33(3)(a) in The Indian Stamp Act, 1899