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[Cites 0, Cited by 9] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(2) in The Bombay Stamp Act, 1958

(2)[ The High Court shall send a copy of its judgement under the seal of the Court and the signature of Registrar to the Chief Controlling Revenue Authority and the amount of duty chargeable on the instrument in respect of which the reference was made shall be in accordance with such judgement.] [Sub-Section (2) was Substituted for the original by Gujarat 19 of 1965 Section 5.]