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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

NCT Delhi - Subsection

Section 93(2)(a) in The New Delhi Municipal Council Act, 1994

(a)in the form of a surcharge on the duty imposed by the Stamp Act, 1899 (2 of 1899 ) as in force for the time being in the National Capital Territory of Delhi, on every instrument of the description specified below, and