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Courts have No Discretion to Impose Lesser Penalty for Insufficiently Stamped Documents: SC - (28 Dec 2018)

Supreme Court, while interpreting a provision in the Karnataka Stamp Act, 1957, has observed that, while admitting insufficiently stamped documents, trial courts can not use its discretion in levying the penalty and have to impose the already fixed penalty.

Tags : SUPREME COURT   INSUFFICIENTLY STAMPED DOCUMENTS  

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