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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1) in Indian Stamp Act, 1899

(1)Where, in the case, of any sale, mortgage or settlement, several instruments are employed for completing the transaction, the principal instrument only shall be chargeable with the duty prescribed in Schedule I-A for the conveyance, mortgage or settlement, and each of the other instruments shall be chargeable with a duty of two rupees instead of duty (if any) prescribed for it in the Schedule.