Section 15(3) in The Indian Stamp (Goa, Daman and Diu Amendment) Act, 1968
(3)Subject to the provisions contained in sub-section (2), anything done or any action taken (including any notification issued or registration effected) under the said laws shall continue to be in force accordingly until superseded by anything done or any action taken under this Act.OrderNo. 35/4/2003-RD. - In exercise of the powers conferred by clause (a) of sub-section (1) of Section 9 of the Indian Stamp Act, 1899 (Central Act 2 of 1899) (hereinafter referred to as the "said Act"), the Government of Goa is hereby pleased to reduce the stamp duty on conveyance (not being a transfer charged or exempted under Article No. 62) so far as it relates to immovable property, which is presently specified in Article 22 (b) of Schedule I-A to the said Act, as in force in this State, to the scale as specified hereunder:-(a)Where the amount or value of the consideration for such conveyance as set forth therein exceeds Rs. 600/- but does not exceed Rs. 1,000/-, the stamp duty shall be Rs. 20/- and for every Rs. 1,000/- or part thereof in excess of Rs. 1,000/- upto Rs. 50 lakhs, the stamp duty shall be Rs. 20/-;(b)Where the amount or the value of the consideration for such conveyance as set forth therein exceeds Rs. 50 lakhs, for every Rs. 1,000/- or part thereof upto Rs. 1 Crore, the stamp duty shall be Rs. 25/-;(c)Where the amount or value of the consideration for such conveyance as set forth therein exceeds Rs. 1 Crore, for every Rs. 1,000/- or part thereof, the stamp duty shall be Rs. 30/-:Provided that if an agreement is executed, the stamp duty payable hereinabove shall be remitted to the extent it is already paid while executing Agreement, under clause (bb) of Article 5 in Schedule I-A to the Indian Stamp Act, 1899 (Central Act 2 of 1899), as in force in the State of Goa.This Order shall come into force with immediate effect.This issues in supersession of the Government Order No. 35/4/2003-RD dated 06-09-2006, published in the Official Gazette (Extraordinary No. 3), Series II No. 23 dated 11-09-2006.
