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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(3)(a) in The Stamp Act, 1977 (1920 A. D.)

(a)when the spoiled instrument has been for sufficient reasons sent out of the State, the application may be made within six months after it has been received back in the State;