,(I of 1956) to have effect only upon payment as compositionfor that duty, to the Collector of Stamp Revenue, of -||-| (a) One and a half per centum of the wholesubscribed capitalof the company, or||-| (b) if any company which has paid the said dutyor compositionin full, subsequently issues an addition to itssubscribed capital- one and a half per centum of the additionalcapital so issued.||-| SCRIP, See Certificate (No. 18)||-| 54. Shipping ORDER for or relating to theconveyance ofgoods on board on any Vessel.| Fifty paiseDeleted w.e.f. 1-4-2006|-| 55. Surrender of Lease -| [One hundred rupees] [These words were substituted by Bombay Stamp (Gujarat Amendment) Act, 2006 Section 5 43 (a) (b) (c) w.e.f. 1-4-2006.]|-| Exemption :||-| Surrender of lease, when such lease is exemptedfrom duty.||-| 56. TRANSFER (whether with or withoutconsideration) -||-| (a) of debentures, being marketable securitieswhether thedebenture is liable to duty or not except debenturesprovided for by section 8 of the Indian Stamp Act, 1899. (II of
