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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Uttar Pradesh - Subsection

Section 176(3) in The General Rules (Civil), 1957

(3)On each copy of the certificate the amount of stamp-duty paid on the original certificate shall be noted.N.B. - Copies prepared in compliance with Section 89 (2) of Act No. XVI of 1900 or by Article 24 (a) of Schedule I of Act No. 11 of 18 99 exempt from stamp-duty.