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[Cites 0, Cited by 1] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(1) in Indian Stamp Act, 1899

(1)Where any penalty is paid under section 35 or section 40, the [Chief Controlling Revenue-authority] [For its definition, see the General Clauses Act, 1897, section 3.] may, upon application in writing made within one year from the date of the payment, refund such penalty wholly or in part.