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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Kerala - Subsection

Section 44(1) in Kerala Stamp Act, 1959

(1)Whether any penalty is paid under section 34 or section 39, the Government or such other authority as may be specified by Government in this behalf may, upon application in writing made within one year from the date of the payment, refund such penalty wholly or in part.