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Del. HC to Collector of Stamps: Adjudicated Stamp Duty Should be Communicated Within 30 Days - (12 May 2023)

CIVIL

Delhi High Court has directed collector of Stamps to adjudicate payable stamp duty and communicate the same to respective parties within 30 days and stated that present order shall be communicated to Chief Secretary, GNCTD for ensuring compliance and consider adding the same in Delhi Act 2011.

Tags : DELHI HIGH COURT   COLLECTOR OF STAMPS   STAMP DUTY  

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