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[Section 1]
[Entire Act]
State of Punjab - Subsection
Section 1(1) in Table of Registration Fee
| (a) for all optionally registerable documents except leases | 50.00 |
| (b) for all compulsorily registerable documents (other thanleases of immovable property) | 1 per cent of the value of the document, subject to a minimumof Rs. 50 and maximum of Rs. 10,000/- |
| If the value or consideration be only partly expressed (inaddition to thead valoremfee as above on thevalue or consideration money expressed) | 100.00 |
| If the value or consideration be not at all expressed. | 100.00 |
| (c) for lease of immovable property and surrender of leases | At the rates given in clause (b) above on the amount of rentof which stamp duty has been assessed under article 35 ofSchedule 1-A to the Indian Stamp Act, 1899 and if the lease beexempt from stamp duty four rupees |