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[Cites 0, Cited by 1] [Section 7(1)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(1)(b) in Kerala Stamp Act, 1959

(b)in accordance with the provisions of this section, the duty chargeable on an instrument of sale, mortgage or settlement, other than a principal instrument or on counterpart duplicate or copy of any instrument shall, if the principal or original instrument would, when received in the State, have been chargeable under this Act with a higher rate of duty, be the duty with which the principal or original instrument would have been chargeable under section 19.