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[Cites 0, Cited by 0] [Section 99(4)] [Section 99] [Entire Act]

State of Karnataka - Subsection

Section 99(4)(ii) in Karnataka Municipalities Act, 1964

(ii)in respect of any instrument exempt from stamp duty under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Stamp Act, 1957.