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[Cites 0, Cited by 4] [Section 53(1)] [Section 53] [Entire Act]

State of Gujarat - Subsection

Section 53(1)(b) in The Bombay Stamp Act, 1958

(b)such person deposits twenty-five per cent, of the amount of duty or as the case may be amount of difference of duty payable by him in respect of subject matter of the instrument for which application has been made:]