Section 78(3)(h) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(3)(h) in The M.P. Vanijyik Kar Adhiniyam, 1994

(h)of any such particulars, when such disclosure is occasioned by the lawful exercise by a public servant of his powers under the Indian Stamp Act, 1899 (II of 1899) to impound an insufficiently stamped document; or

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State of Madhya Pradesh - Subsection

Section 78(3)(h) in The M.P. Vanijyik Kar Adhiniyam, 1994