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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3) in The Bombay Stamp Act, 1958

(3)In the case of wilful neglect to pay the duty required by this section the local authority [the corporation or the Government Company] [These words inserted by Gujarat 21 of 1982 Section 5(2)(3)] shall be liable to forfeit to the State Government a sum equal to ten per centum upon the amount of duty payable, and a like penalty for every month after the first month during which such neglect continues.