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State of Maharashtra - Section

Section 74 in The Maharashtra Stamp Act, 1958

74. Act not applicable to rates of stamp duty on bills of exchange etc.

- For the avoidance of doubt, it is hereby declared that nothing in this Act shall apply to rates of stamp duty in respect of bills of exchange, cheques, promissory notes, bills of lading, letters of credit, policies of insurance, transfer of shares, debentures, proxies and receipts.