The INDIAN STAMP (ASSAM AMENDMENT) ACT, 2008

THE ASSAM GAZETT_ ~: 
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EXTRAORDINARY 
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PUBLISHED BY THE AUTHORlTY 
Registered No. 768/97 
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"'{~ 242 firxt~, ~~' 8 '51T'>IB' 2008, 17 Xfl"'-S"f, 1930 (-l<ll) 
====No. 242 Dispur, Friday, 8t~~ 2008, 1?~t~r_a_\'~na ~ l~~~O (S .h.) _ 
GOVERNMENT or ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT : : LEGISLATIVE BRAN Cl I 
NOTIFICATION 
T11e 7th August, 2008 
No. l,GL.2/2008/17. --The following Act of the Assam Legislative Assembly which 
received the assent of the Governor is hereby published for general information. 
Preamble 
ASSAM ACT NO . XIX OF 2008 
(Received the assent of the Governor on 5th August, 2008) 
THE INDIAN STAMP (ASSAM AMENDMENT) ACT, 2008 
AN 
ACT 
Further t1> amend the Indian Stamp ,-\d, i.899, iu {i s app!i1.::ttion to the . 
State of Assam. . 
Whereas it i:-1 cx . ptxfo_t~ni: f\ltth1.:r to amend th<.J ludfon Stamp Act, 
1899, hereinafter refi:rt1.:d r.-1 as the princ ipal A.ct·, ;u its application to 
the State of Assam, h1 t i h~ n 1arn1.er hercwaf:i :ci- app•,;arl.ug; 
1350 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 8, 2008 
Short title, extent I. 
and 
[t is hereby enacri.::d m the Fitly -ninth y< ;af of the Republic of 
India as follows: -
(1) This Act may be ca.llcd th.: h 11.fom Stamp (Assam Amendment) 
Act, 2008. commencement. 
Amendment of 
Schedule-I 
Repeal and 
Saving 
(2)It extends to the whole of Assam , 
(3)It shall he ·deemed to L2'. ' conte into force on the th day of June, 
2008. 
2. In the principal Act, in Sd1edulc - J, fr1r item Nn . ) 1, the fritlowing shall 
be substituted, namely:-
"23. Conveyance (as defined by 
Section-2(10)], not being a 
Transfer, charged or exe mpted 
under No. 62. 
Fi vc percent of the market 
value ~>f lhc property for such 
conveyai1<.:c made in favour of 
women and six percent for 
others ,"' 
3. (1) The Indian Stamp (Assm11 Ame11d ment) 
Ordinance, 2008 is hereby repealed ~ 
Assam 
Orc;linance 
No.I of 
2008 
(2) Notwithstanding such repeut a nyth ing do ne or ;iny actfon taken under 
the Ordinance . so repealed shall be dc •. m:1ed t.1 have been Jone or taken -
under the corresponding provi~ions of this Act, as if thi8 Ad had come 
into i-Orce on the date the •::.•id OrdinaHo:~ come i.nt<• 6Ji-cc. 
MOHD. A. HAQUE, 
Secretary to the Government of Assam 
Legislative Department. ' 
GUWAHATI-Printed and Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., Assam, Guwahati-21, 
(Ex-Gazette) No. 483-500-600-8-8-2008. 

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