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THE INDIAN STAMP (GOA AMENDMENT) ACT, 2015
THE INDIAN STAMP (GOA AMENDMENT) ACT, 2015
(Goa Act No. 4 of 2015) [16-4-2015]
An Act further to amend the Indian Stamp Act, 1899 (2 of 1899), as in force in the State of Goa.
Be it enacted by the Legislative Assembly of Goa in the Sixty-sixth Year of the Republic of India, as follows:—
1. Short title and commencement.—
(1) This Act may be called the Indian Stamp (Goa Amendment) Act, 2015.
(2) It shall be deemed to have come into force on the 18th day of December, 2014.
2. Amendment of section 3A.—
In section 3A of the Indian Stamp Act, 1899 (2 of 1899), as in force in the State of Goa (hereinafter referred to as the “principal Act”),—
(i) in the heading, for the expression “grant or renewal”, the expression “grant, renewal or transfer” shall be substituted;
(ii) in sub-section (1),—
(a) for the expression “instrument of grant or renewal of a mining lease”, the expression “instrument of grant, renewal or transfer of a mining lease” shall be substituted;
(b) in the first proviso, for the words “ten times”, the words “fifteen times” shall be substituted;
(c) in the second proviso, for the figures and word “0.1 times”, the words “one and half times” shall be substituted;
(d) in the third proviso, for the words “hundred times”, the words “one hundred and fifty times” shall be substituted;
(iii) in sub-section (4), for the expression “grant or renewal”, the expression “grant, renewal or transfer” shall be substituted.
3. Repeal and saving.—
(1) The Indian Stamp (Goa Amendment) Ordinance, 2014 (Ordinance No. 3 of 2014) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.
