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 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(b) in West Bengal Stamp Rules, 1994

(b)The power of sanction refunds or renewals of non-judicial stamps in cases where the holders of spoilt or useless non-judicial stamps have, without any fraudulent motive. been unavoidably prevented from making the application within the time-limit imposed by the Act, is delegated to
(i)the District Officers to a time-limit of one year,
(ii)the Divisional Commissioners to a time-limit of two years,