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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(2)(a) in Karnataka Stamp Act, 1957

(a)no evidence furnished in pursuance of this section shall be used against any person in any civil proceeding except in any enquiry as to the duty with which the instrument to which it relates is chargeable; and