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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in Kerala Stamp Act, 1959

(1)any instrument, executed by, or on behalf of; or in favour of, the Central Government or this or any other State Government, in cases where, but for this exemption, the Central Government or the State Government, would be liable to pay the duty chargeable in respect of such instrument;