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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Karnataka - Subsection

Section 68(2)(f) in Karnataka Stamp Act, 1957

(f)the time within which an appeal shall be preferred and the manner in which such appeal shall be heard and disposed of by the [Deputy Inspector General of Registration of the Department of Registration and Stamps.] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003]]