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[Cites 0, Cited by 15] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(1) in Karnataka Stamp Act, 1957

(1)Every person having by law or consent of parties authority to receive evidence, and every person in charge of a public office, except an officer of police, before whom any instrument, chargeable in his opinion, with duty, is produced or comes in the performance of his functions, shall, if it appears to him that such instrument is not duly stamped, impound the same.