Section 6(2) in The Indian Stamp (Goa, Daman and Diu Amendment) Act, 1968
(2)Notwithstanding anything contained in section 35 or in any other law for the time being in force, no instrument, counterpart, duplicate or copy chargeable with duty under this section shall be received in evidence as properly stamped unless the duty chargeable under this section has been paid thereon:Provided that a court before which any such instrument, counterpart, duplicate or copy is produced shall permit the duty chargeable under this section to be paid thereon, and shall then receive it in evidence."["9A. Power of State Government to consolidate duties in respect of receipts. - The State Government may, by order published in the Official Gazette, provide for the consolidation of duties in respect of any receipts or class of receipts given by any person (including any Government), subject to such conditions as may be specified in the order."] [Inserted new section 9A by (Goa Amendment Act 10 of 2005) [24-6-2005].][Amendment of section 10. - In section 10 of the principal Act , after sub-section (2) , the following shall be inserted , namely.-["(2A) The Chief Controlling Revenue Authority, may subject to such conditions as he may deem fit to impose, authorise use of franking machine or any other machine specified under sub-clause (d) of clause (13) of section 2, for making impressions on instruments chargeable with duties to indicate payment of duties payable on such instruments.
