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The Indian Soldiers (Litigation) Act, 1925

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Section 42, . Endorsement of instruments on which duty has been paid under Section 35, 40 or 41. (sections)
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Section 33, . Examination and impounding of instruments. (sections)
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Section 62A, . Penalty for failure to comply with provisions of Section 9A (sections)
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Section 64, . Penalty for omission to comply with provisions of Section 27. (sections)
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Section 58, . Power of High Court to call for further particulars as to case stated. (sections)
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Section 63, .. Penalty for failure to cancel adhesive stamp. (sections)
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Section 3A, [Repealed.] (sections)
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Section 79, [Repealed.] (sections)
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Section 78, Act to be translated, and sold cheaply (sections)
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Section 31, Adjudication as to proper stamp. (sections)
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Section 37, Admission of improperly stamped instruments. (sections)
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Section 36, Admission of instrument where not to be questioned. (sections)
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Section 8D, Agreement or document for assignment of receivables not liable to stamp-duty (sections)
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Section 8F, Agreement or document for transfer or assignment of rights or interest in financial assets notliable to stamp-duty (sections)
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Section 52, Allowance for misused stamps. (sections)
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Section 53, Allowance for spoiled or misused stamps how to be made (sections)
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Section 49, Allowance for spoiled stamps. (sections)
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Section 54, Allowance for stamps not required for use (sections)
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Section 51, Allowance in case of printed forms no longer required by Corporations. (sections)
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Section 55, Allowance on renewal of certain debentures (sections)
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