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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(1)(a) in Rajasthan Co-operative Societies Act, 1965

(a)the stamp duty chargeable under any law for the time being in force in respect of any instrument executed by or on behalf of a co-operative society, or by an officer or member thereof and relating to the business of such society, or any class of such instruments or in respect of any award or order made under this Act, in cases where, but for such remission, the co-operative society officer, or member, as the case may be. would be liable to pay such stamp duty: