Section 5 in The Indian Stamp (Goa, Daman and Diu Amendment) Act, 1968
5. Amendment of section 6.
- In section 6 of the principal Act,(a)after the words and figure "in Schedule I", the words, figure and letter "or in Schedule I-A, as the case may be" shall be inserted;(b)in the proviso, after the words "has been paid", the words, figure and letter "unless such instrument falls within the provisions of section 6-A", shall be added at the end.
