Section 49(1)(c) in The U.P. Stamp Act, 2008

[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(1)(c) in The U.P. Stamp Act, 2008

(c)Notwithstanding anything contained in any other provisions of this Act, the deficit stamp duty may be paid under clause (a) in the from of impressed stamps or otherwise, containing such declaration as may be prescribed.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 49(1)(c) in The U.P. Stamp Act, 2008