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The Warehousing (Development and Regulation) Act, 2007 55. Amendment of Act 2 of 1899. - After section 8B of the Stamp Act, 1899, the following section shall be inserted, namely:-`"8C. Negotiable warehouse receipts not liable to stamp duty. Notwithstanding anything contained in this Act, negotiable warehouse receipts shall not be liable to stamp duty."    |
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