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State of Maharashtra - Section

Section 36 in The Maharashtra Stamp Act, 1958

36. Admission of improperly stamped instruments.

- The State Government may make rules providing that, where an instrument bears a stamp of sufficient amount but of improper description, it may, on payment of the duty with which the same is chargeable, be certified to be duly stamped, and any instrument so certified shall then be deemed to have been duly stamped as from 'he date of its execution.