- Notwithstanding anything contained in any judgement, decree or order of any court, tribunal or other authority, the amendment made in the Indian Stamp Act, 1899, (2 of 1899), by sub-section (2) of section 2, shall be deemed to have been made with effect from the 1st day of February, 2018, and accordingly anything done or any action taken or purported to have been taken or done under that Act on or after the said date, shall, notwithstanding anything contrary contained in the judgement, decree or order of any court, tribunal or other authority, be deemed to be, and to have always been for all purposes, as validly and effectively taken or done as if the said amendment had been in force at all material time.
