Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Kerala - Subsection

Section 44(2) in Kerala Stamp Act, 1959

(2)Where, in the opinion of the Government or such other authority specified under subsection (1), stamp duty in excess of that which is legally chargeable has been charged and paid under section 34 or section 39, the Government or such authority may, upon application in writing made within three months of the order charging the same refund the excess.