Section 40(1)(b) in Indian Stamp Act, 1899

[Cites 0, Cited by 3] [Section 40(1)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(1)(b) in Indian Stamp Act, 1899

(b)if he is of opinion that such instrument is chargeable with duty and is not duly stamped, he shall require that payment of the proper duty or the amount required to make up the same, together with a penalty of five rupees; or if he thinks fit an amount not exceeding ten times the amount of the proper duty or of the deficient portion thereof, whether such amount exceeds or falls short of five rupees:

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State of Punjab - Subsection

Section 40(1)(b) in Indian Stamp Act, 1899