Section 32(1)(b) in Indian Stamp Act, 1899

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(1)(b) in Indian Stamp Act, 1899

(b)the duty determined by the Collector under section 31, or such a sum as, with the duty already paid in respect of the instrument, is equal to the duty so determined, has been paid,

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State of Punjab - Subsection

Section 32(1)(b) in Indian Stamp Act, 1899