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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(3)(ii) in Table of Registration Fee

(ii)On any deed of mortgage without possession executed by a member of the Backward Classes or economically weaker sections of the society with annual income of less than three thousand and six hundred rupees, for securing the repayment of loan not exceeding thirty five thousand rupees from the Punjab Backward Classes Land Development and finance Corporation :