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[Cites 0, Cited by 21] [Entire Act]

State of Gujarat - Section

Section 5 in The Bombay Stamp Act, 1958

5. Instruments relating to several distinct matters.

- Any instrument comprising or relating to several distinct matters or distinct transactions shall be chargeable with the aggregate amount of the duties with which separate instruments, each comprising or relating to one of such matters or distinct transactions would be chargeable under this Act.