Section 131 in Reductions and Remissions (Andhra Pradesh)
131.
Unattested instruments evidencing an agreement relating to the hypothecation of movable property where such hypothecation has been made by way of security for the repayment of money advanced or to be advanced by way of loan or of an existing or future debt-Duty chargeable under Article 35 (b) Schedule 1-A to the Indian Stamp Act, subject to a maximum of Rs. 5-00.
