Section 43(1)(b) in The U.P. Stamp Act, 2008

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State of Uttar Pradesh - Subsection

Section 43(1)(b) in The U.P. Stamp Act, 2008

(b)if he is of the opinion that such instrument is chargeable with duty and is not duly stamped, he shall require the payment of the amount required to make up the deficiency together with a penalty of an amount not exceeding four times the amount of deficient portion of the proper duty:

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State of Uttar Pradesh - Subsection

Section 43(1)(b) in The U.P. Stamp Act, 2008