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J&K HC Stays Levy of Revised Stamp Duties on Registration of Documents - (05 Feb 2021)

CIVIL

Jammu and Kashmir High Court has stayed a circular that issued revised stamp duty rates to be levied during registration of documents in an order on a petition challenging retrospective application of the said revised rates.

Tags : JAMMU AND KASHMIR HIGH COURT   REVISED STAMP DUTY RATES  

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