LexSection 51 — Allowance in case of printed forms no longer required by Corporations.
The Indian Stamp Act, 1899
The Chief Controlling Revenue-authority 1 [or the Collector if empowered by the Chief Controlling Revenueauthority in this behalf ] may, without limit of time, make allowance for stamped papers used for printed forms of instruments 2 [by any banker] or by any incorporated company or other body corporate, if for any sufficient reason such forms have ceased to be required by the said 2 [banker], company or body corporate: provided that such authority is satisfied that the duty in respect of such stamped papers has been duly paid.Open in Lexace · Ask the AI about this section