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[Cites 0, Cited by 1] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(2) in Indian Stamp Act, 1899

(2)Where, in the opinion of the [Chief Controlling Revenue-authority] [For its definition, see the General Clauses Act, 1897, section 3.], stamp- duty in excess of that which is legally chargeable has been charged and paid under section 35 or section 40, such authority may, upon application in writing made within three months of the order charging the same, refund the excess.