LexSection 77 — Saving as to court-fees.
The Indian Stamp Act, 1899
Nothing in this Act contained shall be deemed to affect the duties chargeable under any enactment for the time being in force relating to court-fee. STATE AMENDMENT Himachal Pradesh.-- At the beginning of section 77 of the said Act the following words shall be inserted, namely:-- "Except for the provisions as to copies contained in section 6-A". [ Vide Himachal Pradesh Act 4 of 1953, s. 11] STATE AMENDMENT Orissa.-- Section 77-A, Act 2 of 1899.–-- After section 77 of the principal Act the following new section shall be inserted, namely:-- 77-A. Fractions of five naye paise to be rounded off.-- In the determination of the amount of duly payable or of allowance to be made under this Act, any fraction of five naye paise shall be rounded off to the next higher five naye paise. [Vide Orissa Act 35 of 1962, s. 3]Open in Lexace · Ask the AI about this section