Section 38(2)(a) in The U.P. Stamp Act, 2008

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(2)(a) in The U.P. Stamp Act, 2008

(a)nothing herein contained shall be deemed to require any Magistrate, or Judge of a Criminal Court to examine or impound if he does hot think fit so to do, any instrument coming before him in the course of any proceeding other than a proceeding under Sections 125 to 128 and Sections 145 to 148 of the Code of Criminal Procedure, 1973 (Act No. 2 of 1974).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 38(2)(a) in The U.P. Stamp Act, 2008