Section 57(1)(a) in The Orissa Self-Help Co-operatives Act, 2001

[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(1)(a) in The Orissa Self-Help Co-operatives Act, 2001

(a)the stamp duty chargeable under any law for the time being in force in respect of any class of instruments executed by or on behalf of a Co-operative or by an officer or member thereof and relating to the business of such Co-operative or in respect of any award or order made under this Act, in cases where, but for such remission the Co-operative(s), its officer or member, as the case may be, would be liable to pay such stamp duty; or

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State of Odisha - Subsection

Section 57(1)(a) in The Orissa Self-Help Co-operatives Act, 2001