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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(2)(b) in The Maharashtra Stamp Act, 1958

(b)the persons by whom alone such sale is to be conducted; [*] [The word 'and' was deleted by Maharashtra 9 of 1988, Section 37(b), (w.e.f. 22.4.1988).]