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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3)(a) in The Indian Stamp Act, 1899

(a)any instrument executed or first executed in [India] [Substituted by Act 43 of 1955, Section 2, for "the States" (w.e.f. 1.4.1956).] and brought to him after the expiration of one month from the date of its execution or first execution, as the case may be;