Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in The Andhra Pradesh Stamp (Inspection of Properties) Rules, 1998

(2)If the compounding fee levied under sub-rule 5(1) is not paid within the stipulated period, it shall be recovered under the provisions of Section 48 of the Indian Stamp Act, 1899.