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[Cites 0, Cited by 0] [Section 43E(1)] [Section 43E] [Entire Act]

State of Uttarakhand - Subsection

Section 43E(1)(a) in Uttarakhand Co-Operative Societies Act, 2003

(a)The stamp duty chargeable under any law for the time being in force, in respect of any instrument executed by or on behalf of a cooperative society or by an officer or member thereof and relating to the business of such society; or