Arunachal Pradesh act 003 of 2010 : The Indian Stamp Act 1899 in Its application to the State of Arunachal Pradesh) Amendment Act 2010

Department
  • Department of LAW AND JUDICIAL
Ministry
  • Ministry of LAW AND JUSTICE
Summary

no

Enforcement Date

3 May 2010

437

THE 11'.'Dlk'\J STAMP ACT, 1899 (ACT NO. 2 OF 1899) (IN ITS

APPLICATION TO THE STATE OF ARUNACHALPRADESH)

(AMENDMENT)ACT, 2010

(ACT No. 3 OF 2010) (Received the assent of the Governor on 20th April, 2010 and published in the Arunachal Pradesh E.0.Gazette No. 36, Vol. XVII dated 3rd May, 2010)

AN

ACT

further to amend the Indian Stamp Act, 1899 (Act No. 2 of 1899) (in

its application to the State of Arunachal Pradesh). BE it enacted by the Legislative Assembly of Arunachal Pradesh in

the Sixty-first Year of the Republic oflndia as follows:

1. ( 1) This Act may be called the Indian Stamp Act, 1899 Short title, extent (Act No. 2 of 1899) (in its application to the State of and commence- Arunachal Pradesh) (Amendment) Act, 2010. ment

(2) It shall extend to whole of the State of Arunachal Pradesh.

(3) It shall come into force from the date of its publication in the Arunachal Pradesh Gazette.

2. In the Indian Stamp Act, 1899 (Act No. 2 ofl899) in its application to the State of Arunachal Pradesh. ( 1) (i) in section 62, in clause ( c ), for the words "five hundred rupees", the words "two thousand

five hundred rupees" shall be substituted.

(ii) in section 62, in sub-section (2), for the words

"five hundred rupees" , the words "five thousand rupees" shall be substituted.

(2) in section 63, for the words "one hundred rupees", the words "five hundred rupees" shall be substituted.

(3) in section 64, in clause (c), for the words "five thousand rupees", the words "ten thousand rupees" shall be substituted.

Amendment of

sections 62, 63,

64, 65, 66, 67,

68,&69.

438

( 4) in section 65, in clause (b ), for the words "one hundred rupees", the words "five hundred rupees"

shall be substituted.

( 5) in section 66, in clause (b ), for the words "two hundred rupees", the words "five hundred rupees"

shall be substituted.

(6) in section 67, for the words "one thousand rupees", the words "two thousand rupees" shall be substituted.

(7) in section 68, in clause (c), for the words "one thousand rupees" , the words "two thousand rupees" shall be substituted.

(8) in section 69, in clause (b), for the words "five hundred rupees", the words "five thousand rupees"

shall be substituted.

C.P. Mansai,

Secretary to the

Government of Arunachal Pradesh,

Itanagar.

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