Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57(4)] [Section 57] [Entire Act] State of Maharashtra - Subsection Section 57(4)(a) in The Maharashtra Stamp Act, 1958 (a)where the instrument has already been impounded or a penalty is levied in respect thereof under clause (a) of the proviso to section 34; or