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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(a) in Kerala Stamp Act, 1959

(a)the amount of duty chargeable on such instrument shall be the amount of duty chargeable under the Schedule on a document the like description executed in the State of Kerala less the amount of duty, if any, already paid on such instrument in any other State in India.