INDIAN STAMP (HARYANA AMENDMENT) ACT, 2015

Preamble - INDIAN STAMP (HARYANA AMENDMENT) ACT, 2015

INDIAN STAMP (HARYANA AMENDMENT) ACT, 2015

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 Sixty-sixth year of the Republic of India as follows:-

Section 1 - Short Title

This Act may be called the Indian Stamp (Haryana Amendment) Act, 2015.

Section 2 - Amendment of Schedule 1A of Indian Stamp Act, 1899

In Schedule 1-A to the Indian Stamp Act, 1899, under column "Proper Stamp Duty" against article 27-

(a)      In clause (a), for the existing entry, the following entry shall be substituted, namely:-

"0.05% per year the face value of the debenture, subject to the maximum of 0.25% or rupees twenty five lakhs whichever is lower".

(b)      In clause (b), for the existing entry, the following entry shall be substituted, namely:-

"0.05% per year of the face value of the debenture, subject to the maximum of 0.25% or rupees twenty five lakhs whichever is lower".