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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(c) in The U.P. Stamp Act, 2008

(c)in the case of transfer of one company to another under the order of the High Court under Section 394 of the Companies Act, 1956 (Act No. 1 of 1956), the stamp duty shall be borne by the company which is acquiring or re-constructing the assets and liabilities under sub-clause (d) of clause (viii) of Section 2;