In the Indian Stamp Act, 1899, after section 8F, the following section shall be inserted, namely:––Strategic sale, disinvestment, etc., of immovable property by Government company not liable to stamp duty."8G. Notwithstanding anything contained in this Act or any other law for the time being in force, any instrument for conveyance or IS transfer of a business or asset or right in any immovable property from a Government company, its subsidiary, unit or joint venture,-(i)by way of strategic sale or disinvestment or demerger or any other ·scheme of arrangements or through any law, to another Government company or to the Central Government or any State ;t.D Government or to the development financial institution established byany law made by Parliament; or(ii)which is to be wound up, closed, struck-off, liquidated or otherwise shut down, to another Government company or to the Central Government or any State Government, after approval of the Central Government or the State Government, as the case may be, shall not be liable to duty under this Act.Explanation.––For the purposes of this section, “Government company” shall have the same meaning as assigned to it in clause (45) of section 2 of the Companies Act, 2013.”.PART II-AMENDMENT TO THE CONTINGENCY FUND OF INDIA ACT, 1950
