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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(1)(b) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(b)any fee payable by or on behalf of a promoter, apartment owner or association in relation to instrument or documents referred to in clause (a) under any law relating to registration of documents or to Court-fees, for the time being in force, and which the Government is competent not levy.