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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(a) in The U.P. Stamp Act, 2008

(a)any such instrument shall be admitted in evidence on payment of the duty with which the same is chargeable, or, in the case of an instrument insufficiently stamped, of the amount required to make up such duty, together with a penalty of an amount not less than one time but not exceeding four times of the amount of proper duty or of the deficient portions thereof;