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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(3)(a) in Indian Stamp Act, 1899

(a)any instrument other than an instrument chargeable with a duty under clause (bb) of the first proviso to section 3 as amended by the Indian Stamp (Punjab Amendment) Act, 1922, executed or first executed in India and brought to him after the expiration of one month from the date of its execution or first execution, as the case may be;