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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(4)(i) in The U.P. Stamp Act, 2008

(i)truly set forth and the instrument duly stamped, he shall certify by endorsement that it is duly stamped and return it to the person who made the reference;