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The UTTAR PRADESH STAMP (REPEAL) ACT, 2019

Uttar Pradesh · state statute
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No. 1445(2)/LXXIX-V-1-19-1(ka)-12-19 
Dated Lucknow, August 5,2019 
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution, "the 
" Govemor is pleased to order the publication of the following English translation of the Uttar 
Pradesh Stamp (Nirsan) Adhiniyam, 2019 (Uttar Pradesh Adhiniyam Sankhya 10 of 2019) as 
passed by the Uttar Pradesh Legislature and assented to by the Governor on August 2, 2019. The 
Stamp Evam Registration Anubhag-2 is administratively concerned with the said Adhiniyam. 
THE UTTAR PRADESH STAMP (REPEAL) ACT, 2019 
(U.P. Actno. 10 of 2019) 
[As passed by the Untar Pradesh Legislature] 
AN 
Act 
1o repeal the Uttar Pradesh Stamp Act, 2008. 
IT Is HEREBY cnacted in the Seventicth’ Year of the Republic of India as 
follows:- 
1. This Act may be called the Uttar Pradesh Stamp (Repeal) Act, 2019. Shortitle 
2. The Uttar Pradesh Stamp Act, 2008 is hereby repealed. Repeal of U.P. 
Act 0. 17 of 2010 . 
188_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019)
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STATEMENT OF OBJECTS AND REASONS 
The Uttar Pradesh Stamp Act, 2008 (U.P. Act no. 17 of 2010) has been enacted but could not be 
commenced for want of a notification by the administrative department under sub-section (3) of section 1 
of the said Act to appoint a date on which the said Act shall come into force. The administrative 
department could not issue the notification as aforesaid due to too many errors in Hindi and English 
version of the said Act. 
It has, therefore;been decided to repeal the said Act by introducing a Bill in the State Legislature. 
The Uttar Pradesh Stamp (Repeal) Bill, 2019 is introduced accordingly. 
By order, 
J.P. SINGH-11, 
Pramukh SachN. 
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T-1107-41010110— V01110 65 fi0 itITS-2019—(560)--300 Litzli—(chl-Ceip(/tf /31l 1rite) I 
188_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019) 

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