Section 132(2) in Reductions and Remissions (Andhra Pradesh)
(2)Attested instrument evidencing an agreement relating to the hypothecation of movable property where such hypothecation has been made by way of security for the repayment of money advanced or to be advanced by way of loan-Duty chargeable as mortgage under Article 35(b) of Schedule 1-A to the Indian Stamp Act, 1899 is reduced to Rs.100/- upto the loan amount of Rs.30,000/- and thereafter subject to a maximum duty of Rs.1,00,000/-.
