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

State of Maharashtra - Subsection

Section 24A(1)(a) in The Maharashtra Apartment Ownership Act, 1970

(a)the stamp duty with which under any law relating to stamp duty for the time being in force, instruments or documents executed by or on behalf of a promoter, an apartment owner or association of apartment owners relating to any of the purposes of the Act are respectively chargeable;