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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1)(f) in The Indian Stamp Act, 1899

(f)[ if it arises in the Union territory of Dadra and Nagar Haveli, to the High Court of Bombay.] [Inserted by Regulation 6 of 1963, Section 2 and Sch.]