Section 100 in Reductions and Remissions (Andhra Pradesh)
100.
To remit the stamp duty chargeable under Articles 9 and 32 of Schedule I-A to the said Act for the registration of the Articles and the Memorandum of Association of the Andhra Scheduled Tribes Finance and Development Corporation. (G.O.Ms.No. 864, Rev., dated 14th April, 1956).
