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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001

(3)of section 47A to the Collector for determination of the market value of the property which is the subject-matter of such instrument, and the proper amount of duty payable thereon, and the registering officer shall record the particulars of such reference in a register as maintained in Form VI.