19. Payment of duty on certain instruments [or copies thereof] [Inserted by Maharashtra 17 of 1993, Section 32(e), (w.e.f. 1-5-1993).] liable to increased duty in [Maharashtra State] [These words were substituted for the words 'Bombay State' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
- Where any instrument of the nature described in any article in Schedule I and relating to any property situate or to any matter or thing done or to be done in this State is executed out of the State and subsequently [such instrument or a copy of the instrument is] [Inserted by Maharashtra 17 of 1993, Section 32(a) (w.e.f. 1.5.1993).] received in the State,-(a)the amount of duty chargeable on such instrument [or a copy of the instrument] [Inserted by Maharashtra 17 of 1993, Section 32(b) (w.e.f. 1.5.1993).] shall be the amount of duty chargeable under Schedule I on a document of the like description executed in this State less the amount of duty, if any, already paid under any law in force in India excluding the State of Jammu and Kashmir on such instrument when it was executed;(b)and in addition to the stamps, if any, already affixed thereto such instrument [or a copy of the instrument] [Inserted by Maharashtra 17 of 1993, Section 32(b) (w.e.f. 1.5.1993).] shall be stamped with the stamps necessary for the payment of the duty chargeable on it under clause (a) of this section, in the same manner and at the same time and by the same persons as though such instrument [or a copy of the instrument] [Inserted by Maharashtra 17 of 1993, Section 32(b) (w.e.f. 1.5.1993).] were an instrument received in this State for the first time at the time when it became chargeable with the higher duty; and(c)the provisions contained in clause (b) of the proviso to sub-section (3) of section 32 shall apply to such instrument [or a copy of such instrument] [Inserted by Maharashtra 17 of 1993, Section 32(b) (w.e.f. 1.5.1993).] as if such were an instrument executed or first executed out of this State and first received in this State when it became chargeable to the higher duty aforesaid, but the provisions contained in clause (a) of the said proviso shall not apply thereto.(D)Of Valuations for Duty
