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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(2)(a) in Karnataka Stamp Act, 1957

(a)no instrument which has been admitted in evidence upon payment of duty and a penalty under section 34, shall be so delivered before the expiration of one month from the date of such impounding, or if the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] has certified that its further detention is necessary and has not cancelled such certificate;