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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(2) in The Maharashtra Stamp Act, 1958

(2)[Subject to the provisions of section 53A, every certificate] [These words, figures and letter were substituted for the words 'Every Certificate' by Maharashtra 27 of 1985, Section 24 (w.e.f. 10-12-1985).] under clause (a), of sub-section (1) shall, for the purposes of this Act, be conclusive evidence of the matters stated therein.