Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(c) in Kerala Stamp Act, 1959

(c)Where the sum is payable for an indefinite time terminable with any life in being at the date of such instrument or conveyance -- the maxi mum amount which will or may be payable as aforesaid during the period of twelve years calculated from the date on which the first payment becomes due.