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[Cites 0, Cited by 7] [Entire Act]

State of Kerala - Section

Section 36 in Kerala Stamp Act, 1959

36. Admission of improperly stamped instruments.

- The Government may make rules providing that, where an instrument bears a stamp of sufficient amount but of improper description, it may on payment of the duty with which the same is chargeable, be certified to be duly stamped, and any instrument so certified shall then be deemed to have been duly stamped as from the date of its execution.