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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(1) in Kerala Stamp Act, 1959

(1)If any Court other than the High Court, feels doubt as to the amount of duty to be paid in respect of any instrument under proviso (a) to section 34, the judge may draw up a statement of the case and refer it, with his own opinion thereon, for the decision of the High Court.