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[Cites 0, Cited by 0] [Section 99(4)] [Section 99] [Entire Act]

State of Karnataka - Subsection

Section 99(4)(i) in Karnataka Municipalities Act, 1964

(i)in respect of any instrument executed by or on behalf of or in favour of the Government in cases where but for this exemption the Government would be liable to pay the transfer duty under this section in respect of such instrument, or