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THE INDIAN STAMP (ORISSA AMENDMENT) ACT, 1956
THE INDIAN STAMP (ORISSA AMENDMENT) ACT, 1956
[Published vide Orissa Act No. 8 of 1956.]
PREAMBLE
An Act further to amend the Indian Stamp Act, 1899 in its application to the State of Orissa
Whereas it is expedient further to amend the Indian Stamp Act, 1899 (II of 1899) in its application to the State of Orissa in the manner hereinafter appearing;
It is hereby enacted by the Legislature of the State of Orissa in the Seventh Year of the Republic of India as follows:
For Statement of Objects and Reasons, see Orissa Gazette, Ext.20.2.1956, P. (sic) Proceedings in the Assembly, see Proceedings of the Orissa Legislative
Section 1 - Short title and commencement
(1) This Act may be called the Indian Stamp (Orissa Amendment) Act, 1966.
(2) It shall come into force at once.
Section 2 - Amendment of Schedule I-A of Indian Stamp Act, 1899
For the entries in columns 1 and 2 against Clause (a) under item 30 of Schedule I-A of the Indian Stamp Act, 1899 (11 of 1899) the following entries shall be respectively substituted, namely :
|
(a) |
In the case of Advocates- |
|
|
(i) |
with respect to persons who process degree of Bachelor of Law and are either deemed to be Advocates under Subsection (1) of Section 42 of the Legal Practitioners Act, 1879 (XVIII of 1979) or enrolled as pleaders under the said Act, and have practised for not less than ten years |
Rupees two hundred and fifty |
|
(ii) |
with respect to other Advocates |
Rupees six hundred and twenty five |
Section 3 - Exemption from surcharge stamp duty
Notwithstanding anything contained in the Orissa Stamp (Surcharge Amendment) Act, 1947 (Orissa Act XXIII of 1947) no surcharge shall be levied in the case of stamp duties leviable under Clause (a) of the entry hereinbefore specified.
