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[Cites 0, Cited by 0] [Section 62B(3)] [Section 62B] [Entire Act]

State of Gujarat - Subsection

Section 62B(3)(a) in The Bombay Stamp Act, 1958

(a)of any such particulars in respect of any such documents, evidence, affidavit or deposition for the purpose of any prosecution under the Indian Penal Code(XLV of 1960) or the Prevention of Corruption Act, 1947 (II of 1947), or this act; or