Section 6(13) in The Andhra Pradesh Stamp (Inspection of Properties) Rules, 1998
(13)Memorandum of Association of a Company (Article 34)(a)If accompanied by Articles of Association ........................................... 500-00(b)If not so accompanied .............................[500-00] [The same duty as under Article 11 according to the share capital of the company. ] (Maximum of Rs. 5 lakhs)
