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[Cites 0, Cited by 0] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(3) in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007

(3)The deficient amount of stamp duty which remains unpaid after the date specified in the notice issued under sub-rule (1) or on the expiry of the date extended subsequently, shall be recoverable in the manner provided under Section 48.