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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(3)(c) in The Bombay Stamp Act, 1958

(c)any instrument chargeable with the duty of twenty naye paise or less when brought to him, after the drawing or execution thereof, on paper not duly stamped.