(2)In Schedule IA to the principal Act, in article 23, in column under the heading "Proper Stamp-Duty",-(a)in clause (a), for the words "rupees forty lakh", the words "rupees one crore" shall be deemed to have been substituted with effect from the 1st day of February, 2018;(b)in clause (b), for the words "rupees forty lakh", the words "rupees one crore" shall be deemed to have been substituted with effect from the 1st day of February, 2018;(c)in clause (c), for the words "rupees forty lakh", the words "rupees one crore" shall be deemed to have been substituted with effect from the 1st day of February, 2018.
