- The State Government [,if satisfied that it is necessary to do so in the public interest,] [These words were inserted by Maharashtra 27 of 1985 Section 6, (w.e. f. 10.12.1985).] may, by rule or order published in the Official Gazette,-(a)reduce or remit, whether prospectively or retrospectively, in the whole or any part of the State the [duties or penalty, if any, or both] [Substituted 'duties' by Maharashtra Act No. 21 of 2019, dated 23.7.2019.] with which any instruments or any particular class of instruments or any of the instruments belonging to such class, or any instruments when executed by or in favour of any particular class of persons, or by or in favour of any members of such class, are chargeable, and(b)provide for the composition or consolidation of duties in the case of issues by any incorporated company or other body corporate of bonds or marketable securities other than debentures.(B)Of Stamps and the mode of using them
