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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(la) in The Maharashtra Stamp Act, 1958

(la)[ "instrument of gift" includes, where the gift is of any movable [or immovable] [Clause (la) was inserted by Maharashtra 31 of 1962, Section 2.] property but has not been made in writing, any instrument recording whether by way of declaration or otherwise the making or acceptance of such oral gift;]