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State of Maharashtra - Section

Section 11 in The Maharashtra Stamp Act, 1958

11. Use of adhesive stamps.

- The following instruments may be stamped with adhesive stamps, namely:-
(a)[* * * * * *] [This clause was deleted by Maharashtra 9 of 1988, Section 34(a), (w.e.f. 22.4.1988).]
(b)[ instruments mentioned at [articles 1,] [Clause (b) was substituted for the original clauses (b) and (c) by Maharashtra 10 of 1965, Section.] 5(a) to (g), 17, 29, 37, [41] [This figure was substituted for the figure, brackets and letter '41(a)', by Maharashtra 27 of 1985, 5.8. (w.e.f. 10.12.1985).], 42, 43, 59(a) and 62 in Schedule I.]