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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(e) in The Maharashtra Stamp Act, 1958

(e)[ nothing herein contained shall prevent the admission of a copy of any instrument or of an oral admission of the contents of any instrument, if the stamp duty or a deficient portion of the stamp duty and penalty as specified in clause (a) is paid.] [Clause (e) was added by Maharashtra 27 of 1985, Section 22(c), (w.e.f. 10-12-1985).]