The Indian Stamp (Bihar-Amendment)-Act-1991

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To avexo ™y Innias S‘I‘AHP Act. me JN'JG umm 0 
‘Tnr STATE OF Buiar 
1. Short ditle, vatent and commencement.—(1) b 
may be called the lndun Stamp (Pibar Amendment) Al 
(2) Tt extends to the whole of the State of Bihsr. 
5) It shall iuto furce vn such date a5 the | ment may, bynmhnmdh. -u:h'lm 
2. Insertion of new section after section Iv : 
After seetion 10 of the Indian Stamp Act, 1!99 (Aa (hereinafter referred to as the said Aet) the following new 
shall be inserted. namely: - 
10-A. Poymens of duty in cash—1} 
anything contsined 
ment by means of Stamp in accordanc 
requirement of section 10." 
rules made under this AQ” shall be inserted. 
i Ifislnhnmflz?m« the said Aq.l-‘c;u.ii}::fl by m.\; 5, the w “after registering’ “be substituted by 
words "ot the time of admitting”’. : 
section 
5. Substitusion in  Schedule 14 of Aet I of 1899.~ Schedule 1A of the said Act as amended by Bihar Stamp i ment) Act, 1937 (Bibar Act VI of 1937)— 
(1) in serial No. 15, the entries “‘and for every Rs. 500 or 
part thereof in excess of Rs. 1,000 
column 1 and “four rn 
(2 Tn serial number 23, for the entrie 
Ry 500 or part thercof 
H 
ger cen! and 3} per. am” 
" the following entries shall be maerted namely.— 
= =t 
“Column 1 
For every Rs. 500 or part thereof 
where it exceeds Rs. 1,000 and 
does not exceed Rs. 5,000. 
Where it exceeds Rs. 5,000 but does 
not ex i 

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