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[Cites 0, Cited by 3] [Section 32(1)] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(1)(b) in Kerala Stamp Act, 1959

(b)the duty determined by the Collector under section 31, or such a sum as, with duty already paid in respect of the instrument, is equal to the duty so determined, has been paid the Collector shall certify by endorsement on such instrument that the full duty (stating the amount) with which it is chargeable has been paid.