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THE INDIAN STAMP (ASSAM AMENDMENT) ACT, 1990
THE INDIAN STAMP (ASSAM AMENDMENT) ACT, 1990
[Act No. VI of 1990]
PREAMBLE
An Actfurther to amend the Indian Stamp Act, 1899, in its application to the State of Assam
Whereas it is expedient further to amend the Indain Stamp Act, 1899 hereinafter called the principal Act, in its application to Assam, in the manner hereinafter appearing ;
It is hereby enacted in the Forty-first Year of Republic of India as follows--
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Received the assent of the Governor on the 28th April, 1990, and published in the Assam Gazette, Extraordinary No. 69, dated the 30th April, 1990.
Section 1 - Short title, extent and commencement
(1) This Act may be called the Indian Stamp (Assam Amendment) Act, 1990.
(2) It extends to the whole of Assam.
(3) It shall come into force on the 1st day of May, 1990.
Section 2 - Amendment of Schedule I of Act II of 1899
In Schedule-I, to the principal Act, for item No. 23, the following shall be substituted, namely--
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23. Conveyance, [as defined by section 2 (10)] not being a Transfer Charged or exempted under No. 62. |
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Where the amount or value of the consideration for such conveyance as set forth therein does not exceed Rs. 50 |
Two rupees and fifty paise |
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"Description of Instruments |
Proper Stamp Duty |
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(1)Where it exceeds Rs. 50 but does not exceed Rs. 100; |
(2) Five rupees. |
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Where it exceeds Rs. 100 but does not exceed Rs. 200; |
Ten rupees. |
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Where it exceeds Rs. 200 but does not exceed Rs. 300; |
Twelve rupees. |
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Where it exceeds Rs. 300 but does not exceed Rs. 400; |
Twenty rupees. |
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Where it exceeds Rs. 400 but does does not exceed Rs. 500; |
Twenty-two rupees. |
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Where it exceeds Rs. 500 but does not exceed Rs. 600; |
Twenty-eight rupees. |
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Where it exceeds Rs. 600 but does not exceed Rs. 700; |
Thirty-two rupees. |
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Where it exceeds Rs. 700 but does not exceed Rs. 800; |
Thirty-seven rupees. |
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Where it exceeds Rs. 800 but does not exceed Rs. 900; |
Forty-two rupees. |
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Where it exceeds Rs. 900 but does not exceed Rs. 1,000; |
Fourty-six rupees. |
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For every Rs. 500 or part thereof in excess of Rs. 1,000; |
Twenty-three rupees. |
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Where it exceeds Rs. 50,000 but does not exceed Rs. 90,000; |
Sixty rupees for every one thousand rupees. |
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Where it exceeds Rs. 90,000 but does not exceed Rs. 1,50,000; |
Eighty rupees for every one thousand rupees. |
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and where it exceeds Rs. 1,50,000; |
One hundred rupees for every one thousand rupees : |
Provided that where the "instrument" or the conveyance is in respect of an Industrial loan, certified as such by the Director of Industries, Assam, the Stamp duty shall be half of the above rate.
Exemption
Assignment of copyright under the Indian Copyright Act, 1957.
Co-partnership-Deed - See Partnership (No. 46)".
