Section 15 in The Indian Stamp (Goa, Daman and Diu Amendment) Act, 1968
15. Repeal and saving.
(1)The Decreto Provincial No. 60, dated the 15th June, 1896, and any other law enacted previous to the 20th day of December, 1961, which authorise the levy of Contribuiçâo de Registo por Titulo Oneroso or Sisa, are hereby repealed.(2)The repeal of the said laws shall not affect-(a)the previous operation of the said laws or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said laws; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said laws; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said laws had not been repealed..(3)Subject to the provisions contained in sub-section (2), anything done or any action taken (including any notification issued or registration effected) under the said laws shall continue to be in force accordingly until superseded by anything done or any action taken under this Act.OrderNo. 35/4/2003-RD. - In exercise of the powers conferred by clause (a) of sub-section (1) of Section 9 of the Indian Stamp Act, 1899 (Central Act 2 of 1899) (hereinafter referred to as the "said Act"), the Government of Goa is hereby pleased to reduce the stamp duty on conveyance (not being a transfer charged or exempted under Article No. 62) so far as it relates to immovable property, which is presently specified in Article 22 (b) of Schedule I-A to the said Act, as in force in this State, to the scale as specified hereunder:-(a)Where the amount or value of the consideration for such conveyance as set forth therein exceeds Rs. 600/- but does not exceed Rs. 1,000/-, the stamp duty shall be Rs. 20/- and for every Rs. 1,000/- or part thereof in excess of Rs. 1,000/- upto Rs. 50 lakhs, the stamp duty shall be Rs. 20/-;(b)Where the amount or the value of the consideration for such conveyance as set forth therein exceeds Rs. 50 lakhs, for every Rs. 1,000/- or part thereof upto Rs. 1 Crore, the stamp duty shall be Rs. 25/-;(c)Where the amount or value of the consideration for such conveyance as set forth therein exceeds Rs. 1 Crore, for every Rs. 1,000/- or part thereof, the stamp duty shall be Rs. 30/-:Provided that if an agreement is executed, the stamp duty payable hereinabove shall be remitted to the extent it is already paid while executing Agreement, under clause (bb) of Article 5 in Schedule I-A to the Indian Stamp Act, 1899 (Central Act 2 of 1899), as in force in the State of Goa.This Order shall come into force with immediate effect.This issues in supersession of the Government Order No. 35/4/2003-RD dated 06-09-2006, published in the Official Gazette (Extraordinary No. 3), Series II No. 23 dated 11-09-2006.
