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[Cites 0, Cited by 0] [Section 52C] [Entire Act]

State of Gujarat - Subsection

Section 52C(b) in The Bombay Stamp Act, 1958

(b)any impressed stamps which have been purchased but have not been used or no allowance has been claimed in respect thereof before the said date, may be used or presented for claiming the allowance under the relevant provisions of the Act within a period of six months from the said date. The stamps which have not been used or presented within the aforesaid period of six months shall be rendered invalid."]