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2012 (1) AIR Kar R 571
::AIR 2012 (NOC) (SUPP) 327 (KAR.)
Karnataka High Court
Hon'ble Judge(s):
Mohan Shantanagoudar
, J
(A) Arbitration Act (10 of 1940) S. 17 — Karnataka Stamp Act (34 of 1957), S 33, Art 11 — Award — Liability to pay stamp duty — Award needs to be presented before Court for getting converted into judgment and decree — Award to be treated as instrument which need to be stamped — Consequently it is liability of claimant to pay stamp duty (2003) 8 SCC 565, Disting (Para 3,5)
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