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[Cites 0, Cited by 0] [Section 6(13)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(13)(b) in The Andhra Pradesh Stamp (Inspection of Properties) Rules, 1998

(b)If not so accompanied .............................[500-00] [The same duty as under Article 11 according to the share capital of the company. ] (Maximum of Rs. 5 lakhs)