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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Mizoram - Subsection

Section 68(a) in Mizoram Cooperative Societies Act, 2006

(a)the stamp duty with which instruments are executed b or on behalf of a co-operative or any class of instruments or awards made by Registrar or tribunal or civil court under this Act, are chargeable;