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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(a) in The Bombay Stamp Act, 1958

(a)reduce or remit, whether prospectively or retrospectively, in the whole or any part of the State the duties with which any instruments or any particular class of instruments or any of the instruments belonging to such class, or any instruments when executed by or in favour of any particular class of persons, or by or in favour of any members of such class are chargeable, and