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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(3)(a) in The Indian Stamp (Goa, Daman and Diu Amendment) Act, 1968

(a)Where the amount or value of the consideration for such conveyance as set forth therein exceeds Rs. 600/- but does not exceed Rs. 1,000/-, the stamp duty shall be Rs. 20/- and for every Rs. 1,000/- or part thereof in excess of Rs. 1,000/- upto Rs. 50 lakhs, the stamp duty shall be Rs. 20/-;