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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Rajasthan - Subsection

Section 103(1)(ix) in Rajasthan Municipalities Act, 2009

(ix)a surcharge on stamp duty at the rate not exceeding [ten per cent] [Substituted vide Rajasthan Municipalities (Amendment) Act, 2011. Published in Rajasthan Gazette Point 4(A), dated 27.03.2011 w.e.f. 24.11.2010.] of the stamp duty;