LexSection 8D — Agreement or document for assignment of receivables not liable to stamp duty.
The Indian Stamp Act, 1899
1 [8D. Agreement or document for assignment of receivables not liable to stamp-duty. -- Notwithstanding anything contained in this Act or any other law for the time being in force, any agreement or other document for assignment of receivables as defined in clause (p) of section 2 of the Factoring Regulation Act, 2011 in favour of any factor as defined in clause (i) of section 2 of the said Act shall not be liable to duty under this Act or any other law for the time being in force.]Open in Lexace · Ask the AI about this section