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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(ii) in U.P. Stamp (Valuation of Property) (Third Amendment) Rules, 2015

(ii)In case of shop and commercial establishment situated in buildings, other than single unit commercial building, value shall be determined by multiplying the minimum rate of carpet area fixed by the Collector under Rule 4 with the actual carpet area of the shop and commercial establishment.".