Section 4 in Indian Stamp (Madhya Pradesh Amendment) Act, 2016
4. Amendment of Section 35.
- In Section 35 of the principal Act, in the proviso,-(i)for clause (a), the following clause shall be substituted, namely:-"(a) any such instrument shall be admitted in evidence, registered or authenticated on payment of the duty with which the same is chargeable, or. in the case of an instrument insufficiently stamped, of the amount required to make up.such duty together with a penalty of two percent of the deficient portion of stamp duty for every month or part thereof, from the date of execution of the instrument, but in no case the amount of penalty so calculated shall exceed the principal amount of deficit stamp duty to be recovered;";(ii)for clause (d), the following clause shall be substituted, namely:-"(d) nothing herein contained shall prevent the admission of any instrument in evidence in any proceeding in a Criminal Court, other than a proceeding under Chapter IX or part D of chapter X of the Code of Criminal Procedure, 1973 (No. 2 of 1974);";(iii)clause (f) shall be deleted.
