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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(1)(a) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(a)the stamp duty with which under any law relating to stamp duty for the time being in force, instruments or documents executed by or on behalf of a promoter, apartment owner or association relating to any of the purposes of this Act, are respectively chargeable;