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[Cites 0, Cited by 0] [Section 3D] [Entire Act]

State of Punjab - Subsection

Section 3D(1) in Indian Stamp Act, 1899

(1)Every instrument mentioned in entry 23 of Schedule 1-A chargeable with duty under section 3 and additional duty under sections 3-B and 3-C, shall, in addition to such duty and additional duty be also chargeable with such cess, as is specified in Schedule 1-C.