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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(4)(b) in The Indian Stamp Act, 1899

(b)except for the purposes of such prosecution, no declaration made under this section shall affect the validity of any order admitting any instrument in evidence, or of any certificate granted under section 42