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[Cites 0, Cited by 2] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(1) in The Bombay Stamp Act, 1958

(1)Where any person required to pay any amount of duty, penalty or other sums under this Act does not pay within the time prescribed for its payment he shall be liable to pay simple interest at the rate of [fifteen per cent], per annum on such amount or on any less amount thereof for the period for which such amount remains unpaid.