Section 57(1)(c) in The Indian Stamp Act, 1899

[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1)(c) in The Indian Stamp Act, 1899

(c)[ if it arises in the Union territory of Arunachal Pradesh or Mizoram, to the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura);] [Substituted by the North-Eastern Areas (Reorganisation)(Adaptation of Laws on Union Subjects) Order, 1974, Section 3 and Sch., for Clause (c) (w.r.e.f. 21.1.1972).]

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Union of India - Subsection

Section 57(1)(c) in The Indian Stamp Act, 1899