Section 29 in Punjab Women and Children Development and Welfare Corporation Act, 1979
29. Exemption from registration fee and stamp duty.
- All documents executed by or on behalf of the Corporation in the course of discharge of its functions under this Act shall be exempt from payment of stamp duty and registration fee:Provided that exemption from payment of stamp duty shall apply to those documents in relation to rates of stamp duty whereof the State Legislature is competent to legislate.
