Section 37(3)(a) in The U.P. Stamp Act, 2008

[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(3)(a) in The U.P. Stamp Act, 2008

(a)any instrument, other than an instrument chargeable with a duty under clause (b) of the first proviso to Section 3, executed or first executed in Uttar Pradesh and brought to him after the expiration of one month from the date of its execution or first execution, as the case may be;

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State of Uttar Pradesh - Subsection

Section 37(3)(a) in The U.P. Stamp Act, 2008