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[Cites 0, Cited by 1] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(1) in Karnataka Stamp Act, 1957

(1)If any instrument sent to the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] under sub-section (2) of section 37 is lost, destroyed or damaged during transmission, the person sending the same shall not be liable for such loss, destruction or damage.