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Del. HC: Stamp Duty Not Payable on Instrument Executed on Behalf/in favor of Government - (16 Oct 2023)

CIVIL

Delhi High Court has held that the Apex Court decision in M/s. N.N. Global Mercantile Private Limited (MANU/SC/0445/2023) is not applicable on an instrument executed by, or on behalf of, or in favor of the Government.

Tags : DELHI HIGH COURT   INSTRUMENT   STAMP DUTY  

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