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PUNJAB GOVT. GAZ, (EXTRA), DECEMBER 19, 2017 223
(AGHN 28, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 19th December, 2017 No.30-Leg./2017.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 7th day of December, 2017, is hereby published for general information:-
THE INDIAN STAMP (PUNJAB AMENDMENT) ACT, 2017.
(Punjab Act No. 20 of 2017)
AN
ACT
further to amend the Indian Stamp Act, 1899, in its application to the State of Punjab.
BE it enacted by the Legislature of the State of Punjab in the Sixty- eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Indian Stamp (Punjab Amendment) Short title commencement Act, 2017. mencem
and cessation.
(2) It shall be deemed to have come into force with effect from the 28th day of August, 2017.
(3) _ It shall cease to operate with effect from the Ist day of April, 2019 and from the said date, the amendments carried out by way of Punjab Act No. 11 of 2005 shall again come into force.
2. In the Indian Stamp Act, 1899 (hereinafter referred to as the principal Amendment of Act), in its application to the State of Punjab, in section 2, in clause (10), the Section 2 of
. Central Act 2 of words, figure and letter "Schedule 1-B or by" shall be omitted. 1899.
3. In the principal Act, section 3-C shall be omitted. Omission of . ' section 3-C of
Central Act 2 of
1899.
4, Inthe principal Act, in section 9, in sub-section (1), in clause (a), inthe Amendment of . viso, the word, figure, sign and letter", Schedule 1-B" shall be omitted upto section 9 of pro > . Central Act 2 of the 31st day of March, 2019 and thereafter, the word, figure, sign and letter so 1899 omitted, shall again come into force with effect from the | st day of April, 2019,
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PUNJAB GOV'T. GAZ. (EXTRA), DECEMBER 19, 2017 224
(AGHN 28, 1939 SAKA)
Omission of
5. Inthe principal Act, Schedule 1-B shall be omi tted. ;
Schedule 1-B of
Central Act 2 of
1899.
6. (I) The Indian Stamp (Punjab Am endment) Ordinance, 2017 (Punjab Re peal and saving.
Ordinance No. 5 of 2017), is hereby repealed.
(2) Notwithstanding such repeal, anything done or a n
=. under the principal Act, as amended by the Ordinance referred to in sub- section (1), shall be deemed to have been done or tak en under the principal
y action taken
-Act, as amended by this Act.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative A ffairs. 1399/12-2017/Pb. Govt. Press
, S.A.S. Nagar
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