Section 124 in Reductions and Remissions (Andhra Pradesh)
124.
Remits the stamp duty payable in respect of the following instruments namely:(i)Memoranda of settlement signed by the parties under Section 12(3) of the Industrial Disputes Act, 1947.(ii)Agreements entered into by the employer and workmen under Section 18 (1) of the Industrial Disputes Act, 1947. (G.O.Ms.No. 534, Rev., dated 5th June, 1967).
