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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1)(b) in The Gujarat Special Economic Zone Act, 2004

(b)Levy of Stamp duty and registration fees on loan agreements, credit deeds and mortgages executed by the Unit, industry or establishment set up in the processing area of the Zone [or in the demarcated area] [Inserted by Gujarat 24 of 2007, dated 18th August 2007].