Section 36(2)(b) in The U.P. Stamp Act, 2008

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(2)(b) in The U.P. Stamp Act, 2008

(b)every person by whom any such evidence is furnished, shall, on payment of the full duty with which the instrument to which it relates, is chargeable, be relieved from any penalty which he may have incurred under this Act by reason of the omission to state truly in such instrument any of the facts or circumstances aforesaid.

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State of Uttar Pradesh - Subsection

Section 36(2)(b) in The U.P. Stamp Act, 2008