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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(1)(ii) in Rajasthan Stamp Act 1998

(ii)if he is of opinion that such instrument is chargeable with duty and is not duly stamped, he shall require the payment of proper duty or the amount required to make up the same, together with [a penalty at the rate of two percent of the amount of the deficient duty per month or part thereof for the period during which the instrument remained unstamped or insufficiently stamped or twenty five percent of the deficient stamp duty, whichever is higher, but not exceeding two times of the deficient stamp duty:] [Substituted 'a penalty of one hundred rupees; or, if he thinks fit an amount not exceeding ten times the amount of the proper duty or of the deficient portion thereof, whether such amount exceeds or falls short of one hundred rupees' by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]