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[Cites 0, Cited by 1] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(1) in The Bombay Stamp Act, 1958

(1)If any Court, other than the High Court, feels doubt as to the amount of duty to be paid in respect of any instrument under clause (a) of proviso to section 34, the Judge may draw up a statement of the case and refer it, with his own opinion thereon, for the decision of the High Court.