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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(2) in Kerala Stamp Act, 1959

(2)The Court shall send to the authority by which the case was stated, a copy of such judgement under the seal of the Court and the signature of the Registrar; and the authority shall, on receiving such copy dis pose of the case conformably to such judgment.