Section 2 in The Indian Stamp (Goa, Daman and Diu Amendment) Act, 1968
2. Amendment of section 2.
- In the Indian Stamp Act, 1899, as in force in the Union territory of Goa, Daman and Diu (hereinafter referred to as the principal Act), in section 2,-(i)[ after clause (7), the following shall be inserted, namely:- [Inserted by Amendment Act 9 of 1998 [4-2-1998].]"(7A) 'Chief Controlling Revenue Authority" means such Officer as the Government may, by notification in the Official Gazette, appoint in this behalf for the State.";(a)in clause (10), after the words and figure "by Schedule I", the words, figure and letter "or by Schedule I-A, as the case may be" shall be added at the end;(ii)in clause (13), after sub-clause (b), the following sub-clauses shall be inserted, namely:-"(c) impression by franking machine;(d)impression by any such machine as the Government may, by notification in the Official Gazette, specify.".(b)after clause (25), the following clause shall be inserted, namely:-"(26) "Union territory" means the Union territory of Goa, Daman and Diu.".]
