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[Cites 0, Cited by 8] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(1) in The Indian Stamp Act, 1899

(1)The High Court [* * *] [The words "Chief Court or Judicial Commissioner's Court" omitted by A.O.1948.] upon the hearing of any such case, shall decide the questions raised thereby, and shall deliver its judgment thereon containing the grounds on which such decision is founded