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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(4)(ii) in The U.P. Stamp Act, 2008

(ii)Not truly set forth and the instrument not duly stamped, he shall require the payment of the amount required to make up the deficiency in the same, together with a penalty of an amount not exceeding four times the amount of deficient portion of the proper duty.