)||-| (c) Executed by person taking advances under theLandImprovement Loans Act, 1883, (XIX of 1883.) or theAgriculturists’ Loan Act, 1884 (XII of 1884.) or by theirsureties as security for the repayment of such advances;||-| (d) executed by officers of the Government ortheirsureties to secure the due execution of an office orthedue accounting for money or other propertyreceived by virtuethereof.||-| 52. Settlement -||-| A. - Instrument of (Including a deed of dower)-||-| (i) where the settlement is made for a religiousor charitable purpose.| The same duty as a Bond (No. 14) for a sum equalto the amount or, as the case may be, the market value of theproperty settled.|-| (ii) in any other case,| The same duty as is leviable on a conveyanceunder Article 20 for the amount or, as the case may be, themarket valuer of the property settled:|-| Provided that where an agreement to settle isstamped withthe stamp required for an instrument of settlementand aninstrument of settlement in pursuance of such Agreement issubsequently executed, the duty on such instrument shallnotexceed the| [One hundred rupees] [These words were substituted for Ten Rupees' by Bombay Stamp (Gujarat Amendment) Act, 2006 Section 5 (43 (a)) w.e.f. 1-4-2006.]|-| Provided further that where an instrument ofsettlement contains any provision for the revocation of thesettlement, the amount or, as the case may be, the market valueof the property settled shall, for the purpose of duty, bedetermined as if no such provision were contained in theinstrument.|-| Exemption||-| Deed of dower executed on the occasion of amarriagebetween muhammadans.|-| B-Revocation of -(i)In respect of settlement described in A (i)above.| The same duty as a Bond (No. 14) for a sum equalto the amount or, as the case may be, the market value of theproperty concerned but not exceeding[One hundred rupees] [These words were substituted for Ten Rupees' by Bombay Stamp (Gujarat Amendment) Act, 2006 Section 5 (43 (b)) w.e.f. 1-4-2006.]|-| (ii) in respect of settlement described in A(ii)above.| The same duty as is leviable on a conveyanceunder Article 20 for the amount or, as the case may be, themarket value of the property concerned but not exceeding[Onehundred rupees] [These words were substituted for Ten Rupees' by Bombay Stamp (Gujarat Amendment) Act, 2006 Section 5 (43 (c)) w.e.f. 1-4-2006.]|-| 53. SHARE WARRANTS to bearer issued[underthe Companies Act, 2013 (18 of 2013).] [Substituted 'under the Companies Act, 1956 (1 of 1956.)' by Gujarat Act No. 9 of 2018, dated 2.4.2018.]| The same duty as a Bond (No. 14) for the sameamount.|-| Exemption :||-| Share-warrant when issued by a company inpursuanceof the provisions of section 114 of the Companies Act,
