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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3)(h) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(h)of any such particulars, when such disclosure is occasioned by the lawful exercise by a public servant of his powers under the Indian Stamps Act, 1899 (II of 1899), to impound an insufficiently stamped document; or