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1 paragraphs · 29 words
1.
We are of opinion that the view of the Board of Revenue is correct, and that refund may be given u/s 51 (d), (6) of the Stamp Act.
High CourtsFull Bench(1892) 08 MAD CK 0021
In Re:
Madras High Court · Decided on 9 August 1892 · Citation: (1893) ILR (Mad) 459
- HON’BLE JUDGES
- Wilkinson, J · Parker, J · Muttusami Ayyar, J · Arthur J.H. Collins, J