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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(1)(b) in The Bombay Stamp Act, 1958

(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 (h) of Schedule I.