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State of Jammu-Kashmir - Section

Section 71 in Jammu and Kashmir Wakafs Act, 2001

71. Registration of instruments.

- Notwithstanding anything contained in the Registration Act, Samvat 1977 and the Stamp Act, Samvat 1977, any instruments, executed in favour of the Council any Tehsil Committee or any other person empowered by any of the provision of the Act shall be exempted from stamp duty and registration fee.