Section 51(1)(a) in The Delhi Co-Operative Societies Act, 2003

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NCT Delhi - Subsection

Section 51(1)(a) in The Delhi Co-Operative Societies Act, 2003

(a)the stamp duty chargeable under any law for the time being in force in respect of any instrument executed by or on behalf of a co-operative society or by an officer or member thereof and relating to the business of such co-operative society or any class of such instruments or in respect of any award or order made under this Act, in cases, where, but for such remission the cooperative society, officer or member, as the case may be, would be liable to pay such stamp duty; and

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NCT Delhi - Subsection

Section 51(1)(a) in The Delhi Co-Operative Societies Act, 2003