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State of Punjab - Section

Section 28 in The Punjab Bhudan Yagna Act, 1955

28. Exemption from stamp and registration.

- The acceptance of a gift under section 17 or a grant of land made or deemed to be made under the provisions of this Act, shall be and be deemed always to have been exempt from (a) payment of stamp duty, and (b) registration or attestation under the law relating to registration and execution of documents, any law to the contrary notwithstanding.