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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(1)(iii) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975

(iii)after a careful consideration of all the relevant factors and evidence placed before him, pass an order, determining the market value of the properties and the duty payable on the instrument, communicate the order to the parties and take steps to collect the difference in the amount of stamp duty, if any.