Section 120 in Reductions and Remissions (Andhra Pradesh)
120.
Remits in full the stamp duty chargeable in respect of Memorandum of Articles of associations registered under the Andhra Pradesh Non-Trading Companies Act, 1962. (G.O.Ms.No. 752, Rev., dated 24th June, 1966).Remits in full the stamp duty with effect from the 24th April, 1965. chargeable in respect of the indemnity bonds executed by the guardians of minor dependants of the deceased members of the Andhra Pradesh Coal Mines Provident Fund Scheme in the State for the purpose of obtaining refund of the Coal Mines Provident Fund Contribution, (Memo No. 1802-U/66-4, Rev., dt 8-11-1966, Gazette, Dated 8.12.1966, Part I, page 2796).
