Section 43 in Karnataka Industrial Areas Development Act, 1966
43. Exemption of stamp duty and fees.
- No award or agreement or contract made or executed under this Act, or under any rule or regulation made thereunder shall be chargeable with duty under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Stamp Act, 1957, or fees under the Indian Registration Act, 1908.
