In
exercise of the powers under Section 10, 74 and 75 of the Indian Stamp Act,
1899 (Act 2 of 1899) as amended in its application to Uttar Pradesh read with
Section 21 of the General Clauses Act, 1897 (Act 10 of 1897) the Governor is
pleased to make the following rules with a view to amending the Uttar Pradesh
E-Stamping Rules, 2013- (1)
These rules may be called the Uttar Pradesh E-Stamping (First
Amendment) Rules, 2019. (2)
They shall come into force with effect from the date of their
publication in the Gazette. In the Uttar Pradesh E-Stamping
Rules, 2013, for Rule 13, the following rule shall be substituted, namely- "13. Eligibility criteria
for appointment of Authorised Collection Centre.- Any Scheduled Bank, any financial
Institution or undertaking controlled by the Reserve Bank of India or the
Financial Institution or undertaking controlled by the Government, or a Post
Office a stamp vendor having licence under Uttar Pradesh Stamp Rules, 1942, and
possessing educational qualifications prescribed by the Stamp Commissioner,
Uttar Pradesh will be eligible for appointment as Authorises Collection Centre,
subject to prior approval of the Appointing Authority under Rule 12.UTTAR PRADESH E STAMPING FIRST AMENDMENT
RULES, 2019
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