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State of Karnataka - Section

Section 46B in Karnataka Stamp Act, 1957

46B. [ Duties, penalties etc, to be certified. [Inserted by Act 24 of 1999 w.e.f. 18.8.1999]

- All duties whether proper or deficit, penalties, or any other sums paid or recovered under any of the provisions of this Act shall be certified on the instruments in the manner prescribed]