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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(3) in Karnataka Stamp Act, 1957

(3)[ In the areas where section 45A is in force, the instruments referred to in the said section shall fully and truly set forth the market value of the property which is the subject matter of the instrument and such other particulars as the State Government may by rules prescribe.] [Inserted by Act 12 of 1975 w.e.f. 1.5.1975]