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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(1) in The Stamp Act, 1977 (1920 A. D.)

(1)The powers exercisable by a Collector under Chapter IV and Chapter V and under clause (a) of the first proviso to section 26 shall in all cases be subject to the control of the [Commissioner of Stamps] [Substituted 'Government' by Act No. XII of 2011, dated 25th April, 2011.].