Section 37(3)(b) in The U.P. Stamp Act, 2008

[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(3)(b) in The U.P. Stamp Act, 2008

(b)any instrument chargeable with duty under clause (b) of the first proviso to Section 3, and brought to him, after the expiration of three months from the date on which it is first received in Uttar Pradesh.

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State of Uttar Pradesh - Subsection

Section 37(3)(b) in The U.P. Stamp Act, 2008