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[Cites 0, Cited by 0] [Section 10(2B)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2B)(a) in The Maharashtra Stamp Act, 1958

(a)Where the Chief Controlling Revenue Authority or the Superintendent of Stamps, Bombay when authorised by the Chief Controlling Revenue Authority in this behalf, is satisfied that having regard to the extent of instruments executed and the duty chargeable thereon, it is necessary in public interest to authorise any person, body or organisation to such use of franking machine or any other machine, he may, by order in writing authorise such person, body or organisation;