20. Conversion of amount expressed in foreign currencies.
(1)Where an instrument is chargeable with ad valorem duty in respect of any money expressed in any currency other than that of [India] [Substituted by Act 43 of 1955, Section 2, for "the States" (w.e.f. 1.4.1956).], such duty shall be calculated on the value of such money in the currency of [India] [Substituted by Act 43 of 1955, Section 2, for "the States" (w.e.f. 1.4.1956).] according to the current rate of exchange on the day of the date of the instrument(2)The [Central Government] [Substituted by A.O.1937, for "Governor-General in Council" .] may, from time to time, by notification in the Official Gazette, prescribe a rate of exchange for the conversion of British or any foreign currency into the currency of [India] [The word "cheque" omitted by Act 5 of 1927, Section 5.] for the purposes of calculating stamp-duty, and such rate shall be deemed to be the current rate for the purposes of sub-section (1)
