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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2A) in The Maharashtra Stamp Act, 1958

(2A)[ The Chief Controlling Revenue Authority may, subject to such conditions as he may deem fit to impose, authorise use of franking machine or any other machine specified under sub-clause (iv) of clause (k) of section 2, for making impressions on instrument's chargeable with duties to indicate payment of duties payable on such instruments;