Section 2 in Union Territories (Stamp And Court-Fees Laws) Act, 1961
2. Amendment of Indian Stamp Act, 1899, as in force in Himachal Pradesh.
On such [date] [1st April, 1964, vide G.S.R. 517, and 18.3.64 p.363, 1st April, 1964,vide G.S.R. 518, and 18.3.64 ] as the Central Government may, by notification in the Official Gazette, appoint, for Schedule I-A of the Indian Stamp Act, 1899, (2 of 1899.) as in force in the Union territory of Himachal Pradesh immediately before that date, there shall be substituted, with such modifications as may be specified in the notification, Schedule I-A to the Indian Stamp Act, 1899, as in force in the State of Punjab on the 28th day of November, 1960.
