In Re: Reference under Stamp Act, Section 46

Madras High Court 9 Aug 1892 (1892) 08 MAD CK 0011
Acts Referenced

Judgement Snapshot

Acts Referred
  • Stamp Act, 1899 - Section 51(d)(6)

Judgement Text

Translate:

1. We are of opinion that the view of the Board of Revenue is correct and that refund may be given u/s 51(d)(6) of the Stamp Act.

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Case Metadata
  • Citation: (1892) 2 MLJ 181
  • Ck Citation: (1892) 08 MAD CK 0011
Referenced Acts & Sections
  • Stamp Act, 1899 - Section 51(d)(6)
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