Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Entire Act]

State of Gujarat - Section

Section 28 in The Bombay Stamp Act, 1958

28. Facts affecting duty to be set forth in instrument.

- [The consideration (if any), market value] [These words and brackets were substituted for the words and brackets 'The consideration, (if any)', by Gujarat 21 of 1982, section 10 w.e.f. dated 01-04-1982.] and all other facts and circumstances affecting the chargeability of any instrument with duty, or the amount of the duty with which it is chargeable, shall be fully and truly set forth therein.