Section 86 in Reductions and Remissions (Andhra Pradesh)
86.
All gifts or settlements for charitable or religious purposes -Duty reduced to one half of the duty leviable on such instruments under Articles 29 and 49-A respectively of Schedule I-A. (G.O.Ms.No. 639, Rev., dated 20th March, 1948, G.O.Ms.No. 2993, Rev., dated 15th December, 1948 and G.O.Ms.No. 1509, Rev. dated 28th July, 1959).
