Section 2(a) in Indian Stamp (Andhra Pradesh Amendment) Act, 2002
(a)in sub-section (1), in the proviso, for the words "the proper duty or the amount required to make up the same should not be collected from him", the words "the amount required to make up the deficit stamp duty should not be collected from him along with a penalty of three times of the deficit stamp duty", shall be substituted.
