Section 58(2)(i) in The Maharashtra Stamp Act, 1958

[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(2)(i) in The Maharashtra Stamp Act, 1958

(i)the party or person concerned to make the payment of the proper duty or the amount required to make up the same, together with a penalty under section 34, or payment of a higher duty and penalty than those paid, to itself or to the Collector; and

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State of Maharashtra - Subsection

Section 58(2)(i) in The Maharashtra Stamp Act, 1958