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

State of Goa - Subsection

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

(b)Where the amount or the value of the consideration for such conveyance as set forth therein exceeds Rs. 50 lakhs, for every Rs. 1,000/- or part thereof upto Rs. 1 Crore, the stamp duty shall be Rs. 25/-;