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1 paragraphs · 19 words
1.
We think, the Board are right and that the document ought to be stamped with an eight-anna stamp.
High CourtsFull Bench(1891) 10 MAD CK 0003
In Re:
Madras High Court · Decided on 13 October 1891 · Citation: (1892) ILR (Mad) 134
- HON’BLE JUDGES
- Shephard, J · Muttusami Ayyar, J · Arthur J.H. Collins, J