Section 37(1)(b) in The U.P. Stamp Act, 2008

[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(1)(b) in The U.P. Stamp Act, 2008

(b)the duty determines by the Collector under Section 36 or such a sum as, with the duty already paid in respect of the instrument, is equal to the duty so determined, has been paid the Collector shall certify by endorsement on such instrument that the full duty (stating the amount) with which it is chargeable has been paid.

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State of Uttar Pradesh - Subsection

Section 37(1)(b) in The U.P. Stamp Act, 2008