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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(1) in Indian Stamp Act, 1899

(1)The High Court, [ - ] [The words 'Chief Court or Judicial Commissioner's Court' were ommitted by the Indian Independence (Adaptation of Central Acts and Ordinances) Order, 1948.] upon the hearing of any such case, shall decide the questions raised thereby, and shall deliver its judgment thereon containing the grounds on which such decision is founded.