Section 3(1) in The Indian Stamp (Goa, Daman and Diu Amendment) Act, 1968
(1)every instrument mentioned in Schedule I-A as chargeable with duty under that Schedule which, not having been previously executed by any person, is executed in the Union territory on or after the date of commencement of the Indian Stamp (Goa, Daman and Diu Amendment) Act, 1968;
