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[Cites 0, Cited by 0] [Section 10(2B)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2B)(b) in The Maharashtra Stamp Act, 1958

(b)Every such authorisation shall be subject to such conditions, if any, as the Chief Controlling Revenue Authority may, by any general or special order, specify in this behalf.