1Indian Stamp (Haryana Amendment) Act, 1986*
| [Haryana Act No. 1 of 1987] | [19th January, 1987] |
| 1 | 2 | 3 | 4 |
| Year | No. | Short title | Whether repealed or otherwise affected by Legislation |
| 1987 | 1 | The Indian Stamp (Haryana Amendment) Act, 1986 | --- |
An Act to amend the Indian Stamp Act, 1899, in its application to the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Thirty-seventh Year of the Republic of India as follows:-
1 For statement of Objects and Reasons see Haryana Government Gazette (Extraordinary), dated the 25th November, 1986, Page.
* (Received the assent of the President of India on the 19th January, 1987 and was first published in the Haryana Government Gazette (Extraordinary), Legislative Supplement part-1 of the 3rd February, 1987)
1. Short title.- This Act may be called the Indian Stamp (Haryana Amendment) Act, 1986.
2. Amendment of section 10 of Central Act 2 of 1899.- To sub-section (1) of section 10 of the Indian Stamp Act, 1899 the following proviso shall be added, namely:-
"Provided that whenever stamp paper of smaller value and denomination ranging from rupee one to rupees ten is in short supply or is not available, the duty payable under this Act, on any instrument, shall be paid in such manner as the stt Government may by rules direct".