*Indian Stamp (Orissa Amendment) Act, 2003**
| [Orissa Act No. 5 of 2004] | [31st March, 2004] |
An Act further to amend the Indian stamp act, 1899 in the application to the State of Orissa.
Be it enacted by the Legislature of the State of Orissa in the Fifty-fourth Year of the Republic of India as follows:-
* For the Bill, See Orissa Gazette, Extraordinary, dated the 20th April, 2004 (No. 581).
** [Received the assent of the Governor on the 31st March, 2004, first published in an Extraordinary issue of the Orissa Gazette dated the 20th April, 2004 (No. 581)]
1. Short title.- This Act may be called the Indian Stamp (Orissa Amendment) Act, 2003.
2. Amendment of Section 73.- In Explanation to sub-section (1) of Section 73 of the Indian Stamp Act, 1899 (2 of 1899), for the words and figures "the Industrial Finance Corporation of India established under the Industrial Finance Corporation Act, 1948", the words and figures "other public financial institutions notified under Section 4-A of the. Companies Act, 1956 (1 of 1956)" shall be substituted.