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State of Andhra Pradesh - Section

Section 121 in Reductions and Remissions (Andhra Pradesh)

121.

Remits in full the stamp duty chargeable in respect of bonds executed by the migrants from East Pakistan in connection with the sanction of loans to them for agricultural and non-agricultural purposes in connection with their rehabilitation. (G.O.Ms.No. 1324, Rev., dated 16th November, 1966).