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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(3) in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007

(3)The valuation so fixed by the Government shall act as guide/indicator for the purposes of assessing the duty chargeable on the value or the consideration of any immovable property."