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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of West Bengal - Subsection

Section 60(2)(a) in The West Bengal Co-Operative Societies Act, 1983

(a)the stamp duty (other than the stamp duty falling within entry 91 or entry 96 of List 1 of the Seventh Schedule to the Constitution of India) in respect of any instrument executed by, or on behalf of, or in favour of, any co-operative society or a class of co-operative societies or an officer or member thereof and relating to the business of such co-operative society or such class of co-operative societies in cases where but for such remission such co-operative society or class of co-operative societies or the officer or member thereof would have been liable to pay the stamp duty chargeable under any law for the time being in force in respect of such instrument: