BOMBAY STAMP (AMENDMENT) ACT, 1964

Preamble - THE BOMBAY STAMP (AMENDMENT) ACT, 1964

 

THE BOMBAY STAMP (AMENDMENT) ACT, 1964

[Act No. 10 of 1965]

[3rd February, 1965]

PREAMBLE

An Act further to amend the Bombay Stamp Act, 1958.

 

WHEREAS it is expedient further to amend the Bombay Stamp Act, 1958 (Bom. LX of 1958) for the purpose hereinafter appearing; It is hereby enacted in the Fifteenth Year of the Republic of India as follows:--

Section 1 - Short title

 

This Act may be called the Bombay Stamp (Amendment) Act, 1964.

Section 2 - Amendment of section 2 of Bom. LX of 1938

 

In section 2 of the Bombay Stamp Act, 1958 (Bom. LX of 1958) (hereinafter referred to as "the principal Act"), in clause (e), in the declaration referred to in the proviso thereto, for the words ", and that it includes all the transactions required to be submitted to the clearing house in accordance with the rules/bye-laws of the association.", the brackets and words "(including crossed out transactions and transactions required to be submitted to the clearing house in accordance with the rules/bye-laws of the association)." shall be substituted.

Section 3 - Amendment of section 11 of Bom. LX of 1958

 

In section 11 of the principal Act, for clauses (b) and (c), the following shall be substituted, namely:--

 

"(b) instruments mentioned at articles Nos. 5 (a) to (g), 17, 29, 37, 41 (a), 42, 43, 59 (a) and 62 in Schedule I.".

Section 4 - Amendment of Schedule I to Bom. LX of 1958

 

In Schedule I to the principal Act,-

 

(a)      the entry "ADVOCATE, see Entry as an Advocate (No. 31)".

 

(b)         article 31, and (c) the entry "VAKIL, See Entry as a Vakil (No. 31)", shall be deleted.