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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(c) in The U.P. Stamp Act, 2008

(c)where the sum is payable for an indefinite time terminating with any life in being at the date of such instrument, or conveyance the maximum amount which will or may be payable as aforesaid, during the period of twelve years calculated from the date on which the first payment becomes due.