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Supreme Court: Stamp Duty Not to be Paid on Every Increase in Share Capital - (09 Apr 2024)

CIVIL

Supreme Court has held that if stamp duty has already been paid on the increase in share capital of the company and the Articles of Association remains the same then no further share capital shall have to be paid for every subsequent individual increase in the share capital of the company.

Tags : SUPREME COURT   STAMP DUTY   SHARE CAPITAL   ARTICLES OF ASSOCIATION  

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