70. Rounding off of fractions in duty payable or allowances to be made.
- [(1) In determining the amount of duty payable, or of the allowance to be made, under this Act, any fraction of ten paise equal to or exceeding five paise shall be rounded off to the next ten paise, and fractions of less than five paise shall be disregarded.(2)In determining the amount of duty payable, or of the allowances to be made, under this Act, in case of instrument in respect of which duty payable is more than one hundred rupees, any fraction of one hundred rupees equal to or exceeding fifty rupees shall be rounded off to the next one hundred rupees, and fractions of less than fifty rupees shall be disregarded.] [Section 70 was renumbered as sub-section (1) and thereafter sub-section (2) was added by Maharashtra 8 of 2013, Section 3, dated 20-4-2013, (w.e.f. 1-5-2013).] ]
