Section 43(1)(a) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(1)(a) in Rajasthan Co-operative Societies Act, 2001

(a)the stamp duty chargeable under any law for the time being in force in respect of any instrument executed by or on behalf of a co-operative society or by an officer or member thereof and relating to the business of such society, or any class of such instruments or in respect of any award or order made under this Act in cases where, but for such remission, the co-operative society, officer, or member, as the case may be, would be liable to pay such stamp duty:

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State of Rajasthan - Subsection

Section 43(1)(a) in Rajasthan Co-operative Societies Act, 2001