Section 49(1)(b) in The U.P. Stamp Act, 2008

[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(1)(b) in The U.P. Stamp Act, 2008

(b)When the deficit stamp duty required to be paid under clause (a) is paid in respect of any instrument and the instrument is presented again for registration, the Registering Officer shall certify by endorsement thereon, that the deficit stamp duty has been paid in respect thereof and the name and the residence of the person paying them and register the same.

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State of Uttar Pradesh - Subsection

Section 49(1)(b) in The U.P. Stamp Act, 2008