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To avexo ™y Innias S'I'AHP Act. me JN'JG umm 0 'Tnr STATE OF Buiar
1. Short ditle, vatent and commencement.—(1) b may be called the lndun Stamp (Pibar Amendment) Al
(2) Tt extends to the whole of the State of Bihsr.
5) It shall iuto furce vn such date a5 the | ment may, bynmhnmdh. -u:h'lm
2. Insertion of new section after section Iv :
After seetion 10 of the Indian Stamp Act, 1!99 (Aa (hereinafter referred to as the said Aet) the following new shall be inserted. namely: -
10-A. Poymens of duty in cash—1}
anything contsined
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ment by means of Stamp in accordanc requirement of section 10."
rules made under this AQ" shall be inserted. i Ifislnhnmflz?m« the said Aq.l-'c;u.ii}::fl by m.\; 5, the w "after registering' "be substituted by words "ot the time of admitting"'. :
section
5. Substitusion in Schedule 14 of Aet I of 1899.~ Schedule 1A of the said Act as amended by Bihar Stamp i ment) Act, 1937 (Bibar Act VI of 1937)—
(1) in serial No. 15, the entries "'and for every Rs. 500 or part thereof in excess of Rs. 1,000
column 1 and "four rn
7
(2 Tn serial number 23, for the entrie Ry 500 or part thercof
H
ger cen! and 3} per. am"
" the following entries shall be maerted namely.— = =t
"Column 1 For every Rs. 500 or part thereof where it exceeds Rs. 1,000 and does not exceed Rs. 5,000. Where it exceeds Rs. 5,000 but does not ex i
8