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[Cites 0, Cited by 2] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(b) in The Indian Stamp Act, 1899

(b)where the sum is payable in perpetuity or for an indefinite time not terminable with any life in being at the date of such instrument or conveyance the total amount which, according to the terms of such instrument or conveyance, will or may be payable during the period of twenty years calculated from the date on which the first payment becomes due; and