PUNJAB GOVT. GAZ. (EXTRA), APRIL 28, 2016 (VYSK 8, 1938 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
oe NOTIFICATION
The 28th April, 2016
21 ~~
No. 10-Leg./2016.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 25th day of
April, 2016, is hereby published for general information:-
THE INDIAN STAMP (PUNJAB AMENDMENT) ACT, 2016.
(Punjab Act No. 7 of 2016)
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-
seventh Year of the Republic of India as follows:-
1. (J) ThisAct may be called the Indian Stamp (Punjab Amendment) Short title and
Act, 2016. a commencement.
(2) It shall come into force at once.
2. In the Indian Stamp Act, 1899, in its application to the State of Amendmentin
Punjab, in Schedule 1-A, under the column, captioned as "Description of an en =
Instrument", in entry 62, at the end of item (¢), for the sign ".", the sign andj g99,
word ": and" shall be substituted and thereafter, the following item shall be
added, namely:-
"() by way of assignment of 0.1% of the amount, subject
debt or securitization of to a maximum of one lakh
ae loans. rupees. ".
VIVEK PURI,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
1001/04-2016/Pb. Govt. Press, S.A.S. Nagar