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THE INDIAN STAMP (ASSAM AMENDMENT) ACT, 2008
ASSAM ACT NO. XIX OF 2008
(Received the assent of the Governor on 5th September, 2008)
THE INDIAN STAMP (ASSAM AMENDMENT) ACT, 2008
An Act Further to amend the Indian Stamp Act, 1899, in its application to the State of Assam.
Preamble
Whereas it is expedient further to amend the Indian Stamp Act, 1899, hereinafter referred to as the principal Act, in its application to the State of Assam, in the manner hereinafter appearing;
It is hereby enacted in the Fifty-fifth Year of the Republic of India as follows:
Short title extent and commencement
1. (1) This act may be called the Indian Stamp (Assam Amendment) Act, 2008.
(2) It extends to the whole of Assam.
(3) It shall be deemed to have come into force on the 7th day of June, 2008.
Amendment of Schedule-I
2. In the principal Act, in Schedule-1, 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. |
Five percent of the market value of the property for such conveyance made in favour of women and six percent for others.” |
Repeal and Saving
3. (1) The Indian Stamp (Assam Amendment) Ordinance, 2008 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act, as if this Act had come into force on the date the said Ordinance come into force.
