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State of Odisha - Act

The Indian Stamp (Orissa Amendment) Act, 1956

ODISHA
India

The Indian Stamp (Orissa Amendment) Act, 1956

Act 8 of 1956

  • Published on 1 January 1956
  • Commenced on 1 January 1956
  • [This is the version of this document from 1 January 1956.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Stamp (Orissa Amendment) Act, 1956Orissa Act No. 8 of 1956For Statement of Objects and Reasons, see Orissa Gazette, Extraordinary 20.2.1956, P.(sic) for Proceedings in the Assembly, see Proceedings of the Orissa LegislativeAn Act further to amend the Indian Stamp Act, 1899 in its application to the State of OrissaWhereas it is expedient further to amend the Indian Stamp Act, 1899 (II of 1899) in its application to the State of Orissa in the manner hereinafter appearing;It is hereby enacted by the Legislature of the State of Orissa in the Seventh Year of the Republic of India as follows :

1. Short title and commencement.

(1)This Act may be called the Indian Stamp (Orissa Amendment) Act, 1966.
(2)It shall come into force at once.

2. Amendment of Schedule I-A of Indian Stamp Act, 1899.

- For the entries in columns 1 and 2 against Clause (a) under item 30 of Schedule I-A of the Indian Stamp Act, 1899 (11 of 1899) the following entries shall be respectively substituted, namely :
(a)In the case of Advocates-
(i) with respect to persons who process degree ofBachelor of Law and are either deemed to be Advocates underSub-section (1) of Section 42 of the Legal Practitioners Act,1879 (XVIII of 1979) or enrolled as pleaders under the said Act,and have practised for not less than ten years   Rupees two hundred and fifty
(ii) with respect to other Advocates   Rupees six hundred and twenty five

3. Exemption from surcharge stamp duty.

- Notwithstanding anything contained in the Orissa Stamp (Surcharge Amendment) Act, 1947 (Orissa Act XXIII of 1947) no surcharge shall be levied in the case of stamp duties leviable under Clause (a) of the entry hereinbefore specified.