Section 13 in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951
13. Remission of stamp duty and registration fee.
- The Government may, by notification in the official Gazette, remit the stamp duty under any law for the time being in force or any fee under the law of registration for the time being in force, chargeable on any instrument executed under this Act, or the Rules made thereunder by or on behalf of a displaced person.
