Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

NCT Delhi - Section

Section 3 in The Registration Fees in Delhi

3. No fee shall be leviable on any instruments executed for or on behalf of a foreign or Commonwealth Diplomatic Mission in India, specified in this behalf by the Chief Commissioner, Delhi.

(2) In Book 3, register of Wills and authorities to adopt Rs. 20/-
(3) In Book 4, Miscellaneous register  
  (a) all documents other than bonds Rs. 3/-
  (b) Bonds Rs. 5/-
Under Section 80 of the Registration Act all fees for the registration of documents shall be payable on the presentation of such documents, provided that no fee shall be levied for the Registration of security bond furnished by the Prosecuting Inspectors and Prosecuting Sub-Inspectors under the provisions of Rule 27.5 of the Punjab Police Rules, Volume III.Note. - 1. No registration fee shall be levied upon an instrument executed by or on behalf of any society for the time being registered or deemed to be registered under any law relating to Co-operative Societies for the time being in force or instruments executed by any officer or member of any such Society and relating to the business of the Society, if the stamp duty with which such an instrument is chargeable has been remitted.