INDIAN STAMP (HARYANA AMENDMENT) ACT, 2006

Preamble - THE INDIAN STAMP (HARYANA AMENDMENT) ACT, 2006

[1]THE INDIAN STAMP (HARYANA AMENDMENT) ACT, 2006 

[Act No. 21 of 2006]

PREAMBLE

AN ACT further to amend the Indian Stamp Act, 1899, in its application to the State of Haryana.

Be it enacted by the Legislature of the State of Haryana in the Fifty-seventh Year of the Republic of India as follows: -

Section 1 - Short title

This Act may be called the Indian Stamp (Haryana Amendment) Act, 2006.

Section 2 - Amendment of section I-A to Central Act 2 of 1899

In Schedule I-A to the Indian Stamp Act, 1899, under column ?Proper Stamp Duty?.

(1)     against article 4, for the words ?Three rupees?, the words ?Ten rupees? shall be substituted;

 

(2)     against article 48-

 

(3)     against clause (c), for the words ?Three rupees?, the words ?One hundred rupees? shall be substituted; and

 

(4)     against clause (d), for the words ?Fifteen rupees?, the words ?Three hundred rupees? shall be substituted;