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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Gujarat - Subsection

Section 209(4) in The Gujarat Panchayats Act, 1993

(4)The increase in stamp duty in respect of any class of instruments under this section shall be in addition to any increase made therein in respect of the same class of instruments for a taluka panchayat under section 207.