The Indian Stamp (Assam Amendment) Act, 1968

0 
The 31st May 1968 
Ng.LJL.23/68/4.-Th e following Act of the Assam Legi slative Assembly 
which received the assent of the Governor is hereby published for general 
information-
ASSAM. ACT X OF 1968 
(Received the assen t of the Governor _on the.29th May, 1968) 
THE INDIAN STAMP (ASSAM AMEND\1ENT) t\.CT , 1968 
[Published in the Assam Gazette Extrao rdinary , dated the I st June, 1968] 
Au 
Act 
further to amend t h e Indian St amp Act, 1899 in its application 
to Ass a m 
Preamble. Where a.; it is expedient to amend the Indian Stamp Central Act 
Act, 1899, hereinafter calied the principal Act, in its II of 1899. 
applic ation to Assam, in the manner he.einaft ·r 
appearing; 
Short title, 
extent and 
comm ence 
roent. 
It is hereby enacted in the Nineteenth Year of the 
Republic of India as- foJlows :-
. 
1 • (1) This Act may be called the Indian Stamp 
(Assam Amendment) Act, 1968. 
(2) It shall have the like extent as the principal 
Act. 
(3) It shall come into force at once. · 
\ mend!11ent 2. In section 2 of the principal Act, after clause (7), 
of section 2 the following shall be inserted namely:-1>t Acc II of ' 
1899. 
"(8) "Chief Controlling Revenue Authority' n.eans 
· the Superintendent of Stamps, Assam." 
B. SARMA, 
Secy. to the Government of A.>Sam, 
Law Department. 

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