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[Cites 0, Cited by 0] [Section 53A] [Entire Act]

State of Maharashtra - Subsection

Section 53A(2) in The Maharashtra Stamp Act, 1958

(2)On failure to produce the original instrument by the party, the Chief Controlling Revenue Authority shall proceed under this section on the basis of the true copy or an abstract of the instrument filed with the Collector under section 31 or sub-section (2) of section 37 and such copy or abstract shall be deemed to be the original instrument for the purposes of this section.]