Section 94 in Reductions and Remissions (Andhra Pradesh)
94.
Stamp duty payable for enrolment as an advocate of the High Court of Judicature of Andhra Pradesh, by any displaced advocate who has migrated from Pakistan provided he has been enrolled as an advocate of any other High Court in India on payment of an enrolment fee prior to the partition of India. G.O.Ms. No. 1848, Rev., dated 28th June, 1952 and G.O.Ms.No. 1060, Rev., dated 2nd June, 1959).Note: Item No's 40, 56 and 57 relate to transfer of Shares, Levy of the duty on share transfers was included in the Union Legislative List by Act No. XLII of 1955.The following reductions and remissions ivere notified by the Government of Andhra Pradesh as additions to the Revenue Department Notification No. 13, dated 17th December, 1938, supra.Notifications issued subsequent to 1-10-1953
