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Prinsep and Grant, JJ.—We have no power to remit the stamp duty in the matter.
High CourtsDivision Bench(1885) 08 CAL CK 0031
Guroo Churn Das vs Brojeshwari Dasi
Calcutta High Court · Decided on 28 August 1885 · Citation: (1885) ILR (Cal) 735
- HON’BLE JUDGES
- Prinsep, J · Grant, J