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[Cites 0, Cited by 0] [Section 63(4)] [Section 63] [Entire Act]

State of Uttar Pradesh - Subsection

Section 63(4)(a) in The U.P. Stamp Act, 2008

(a)no such prosecution shall be instituted where the amount (including duty and penalty) which, according to the determination of such Court, was payable in respect or the instrument under Section 39, is paid to the Collector, unless he thinks that the offence was committed with an intention of evading payment of the proper duty;