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Union of India - Section

Section 500 in The Indian Stamp Act, 1899

500. and the release of the previous debt of Rs. 1,000. Stamp duty is payable on Rs. 1,500

(2)A sells a property to B for Rs. 500 which is subject to a mortgage to C for Rs. 1,000 and unpaid interest Rs. 200. Stamp duty is payable on Rs. 1,700
(3)A mortgages a house of the value of Rs. 10,000 to B for Rs. 5,000. B afterwards buys the house from A. Stamp duty is payable on Rs. 10,000less the amount of stamp duty already paid for the mortgage