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State of Karnataka - Section

Section 15 in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.

15. Exemption from registration fee.-

Notwithstanding anything contained in the Registration Act, 1908, no fee under the said Act shall be payable in respect of an instrument by which immovable property is mortgaged or charged under this Act or by which it is released from such mortgage or charge.