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State of Jammu-Kashmir - Section

Section 39 in The Stamp Act, 1977 (1920 A. D.)

39. [ Collector's power to refund penalty. [Substituted by Act No. XII of 2011, dated 25th April, 2011.]

(1)When a copy of an instrument has impounded only because it has been written in contravention of section 13 or section 14 or section 14-A, the Collector may refund the whole penalty so paid.]