Section 23A(1)(b) in The Stamp Act, 1977 (1920 A. D.)

[Cites 0, Cited by 0] [Section 23A(1)] [Section 23A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23A(1)(b) in The Stamp Act, 1977 (1920 A. D.)

(b)makes redeemable or qualifies a duly stamped transfer, intended as a security, of any marketable security, it shall be chargeable with duty as if it were an agreement or memorandum of an agreement chargeable with duty under Article No. 5 (c) of Schedule I.

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State of Jammu-Kashmir - Subsection

Section 23A(1)(b) in The Stamp Act, 1977 (1920 A. D.)