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The INDIAN STAMP (ASSAM AMENDMENT) ACT, 2013

Assam · state statute
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IX (V
Registered No.-768/97
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THE ASSAM GAZETTE
~~et
EXTRAORDINARY
~~<p(~~~~
PUBLISHED BY THE AUTHO TY
, "
"i{~ 174 fiM~, q1lll<q~, 13 cr.2013 , 23 ~~~" 1935 e-t<P)
No. 174 Dispur, Monday, 13tl1May,2013, 23rd Baisakha, 1935 (S.E .)
GOVERNM~NT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT: :-: LEGISLATIVE BRANCH
NOTIFICATION
The 13th May, 2013
No. LGL.2/2008/30.- The following Act of the Assam Legislative Assembly
,1 .
which received the assent of the Governor is hereby published for general information .
ASSAM ~CT NO. IX OF 2013
(Received the assent of the Governor on 26th April, 2013)
THE INDIAN STAMP (ASSAM AMENDMENT) ACT, 2013
/
!I
1074 THEASSAM GAZETTE,EXTRAORDINARY,MAY 13, 2013
AN
ACT
further to amendtheIndianSt8IIlpAct. 1899.in its application to the,
State of Ass8IIl.
Preamble
Shorttitle,
extentand
commencement
Amendmentof
Schedule-I
Whereasit is expedientfurtherto amendthe
Indian StampAct, 1899,hereinafterreferred
to as the principalAct,in its applicationto
the State ofAssam,in the mannerhereinafter
appearing;
It is hereby enactedinthe Sixty-fourthYear
of the RepublicofIndiaas follows:-
,
1.(1) This'Act may be calledthe I!IdianStamp
(Assam Amendm~nt) Act,2013.
(2) It extendsto thewholeof Assam.
(3) It shall comeinto force at once.
2. In the principal.Act,in Schedule-I,for item
No.23,'the followingshallbe SUbstituted,
namely:-
"23. Conveyance[asdefinedby
section 2(1O)lnotbeinga Transfer,
charged orexemptedundet:No:62.
Central Act II
of 1899. '
Two percent of
the market value
of the property
for such conveyance
made in favour
of women solely
or jolntly with
others and three
percent for others."
MOHD. A. HAQUE,
Commissionerand Secretaryto the Govt. of Assam,
Legislative Department,Dispur,
Guwahati :- Printed and Published by the Dy. Director (P & S), Directorate of Ptg. & Sty. Assam, Guwahati-21 .
Ex Gazette No. 347 - 300 + 600 - 13 - 5 - 2013.

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