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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2C) in The Maharashtra Stamp Act, 1958

(2C)The procedure to regulate the use of franking machine or any other machine as so authorised shall be such as the Chief Controlling Revenue Authority may, by order determine.] [Sub-sections (2A) to (2C) were added by Maharashtra 20 of 1994, Section 3(1), (w.e.f. 28.2.1994).]