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Supreme Court: Procedure to Admit Insufficiently Stamped Instruments Explained - (04 Sep 2024)

CIVIL

Supreme Court by extracting the steps to be followed as per Sections 33, 34, 35, 37, and 39 of the Karnataka Stamp Act, 1957, has explained the procedure regarding the admission of insufficiently stamped instruments as evidence.

Tags : SUPREME COURT   KARNATAKA STAMP ACT   INSUFFICIENTLY STAMPED INSTRUMENTS  

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