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[Cites 0, Cited by 0] [Section 3C] [Entire Act]

State of Punjab - Subsection

Section 3C(3) in Indian Stamp Act, 1899

(3)Except as otherwise provided in sub-section (2), the provisions of this Act shall, so far as may be, apply in relation to the additional duty chargeable under sub-section (1), in respect of the instruments referred to therein as they apply in relation to the duty chargeable under Section 3 in respect of those instruments.Explanations. - For the purpose of this section, -