8F. [ Agreement or document for transfer or assignment of rights or interest in financial assets not liable to stamp duty. [Inserted by Act No. 44 of 2016.]
- Notwithstanding anything contained in this Act or any other law for the time being in force, any agreement or other document for transfer or assignment of rights or interest in financial assets of banks or financial institutions under section 5 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, in favour of any asset reconstruction company, as defined in clause (ba) of sub-section (1) of section 2 of that Act, shall not be liable to duty under this Act.] [Substituted by Act No. 4 OF 2013]
