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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(4)(a) in The Bombay Stamp Act, 1958

(a)no such prosecution shall be instituted where the amount including duty and penalty, which, according to the determination of such Court, was payable in respect of the instrument under section 34, is paid to the Collector, unless he thinks that the offence was committed with an intention of evading payment of the proper duty.