Section 13 in The Indian Stamp (Goa, Daman and Diu Amendment) Act, 1968
13. Amendment of section 77.
- In section 77 of the principal Act, for the words "Nothing in this Act", the words, figure and letter "Except for the provision as to copies of instruments contained in section 6-A, nothing in this Act" shall be substituted.[4. Substitution of new section for section 78. - For section 78 of the principal Act, the following section shall be substituted, namely:- [Substituted section 78 by Amendment Act No. 14 of 1975 [21-8-1975].]"78. Duty or allowance to be rounded off to the next higher multiple of five paise. - If the total amount of duty payable, or of allowance to be made, under this Act is not a multiple of five paise, the total amount shall be rounded off to the next higher multiple of five paise.".]
