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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(1) in The Maharashtra Stamp Act, 1958

(1)If any Court, other than the High Court, feels doubts as to the amount of duty, to be paid in respect of any instrument under clause (a) of the proviso to section 34, the Judge may draw up a statement of the case and refer it, with his own opinion thereon, for the decision of the High Court.