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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(2)(a) in Himachal Pradesh Co-Operative Societies Act, 1968

(a)the stamp duty chargeable under any law for the time being in force in respect of any instrument executed by or on behalf of a cooperative society or by an officer or member thereof and relating to the business of such society or any class of such instruments or in respect of a award or order made under this Act, in cases, where, but for such remission, the co-operative society, officer or member, as the case may be, would be liable to pay such stamp duty;