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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(2)(a) in Maharashtra Court-fees Act.

(a)All stamps in denominations of annas four or multiples thereof shall be deemed to be stamps of the value of twenty-five naya paise or, as the case may be, multiples thereof and valid accordingly.