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[Cites 0, Cited by 12] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in The Indian Stamp Act, 1899

(3)Where a person, having contracted for the purchase of any property but not having obtained a conveyance thereof, contracts to sell the same to any other person and the property is in consequence conveyed immediately to the sub-purchaser, the conveyance shall be chargeable with ad valorem duty in respect of the consideration for the sale by the original purchaser to the sub-purchaser