Section 68 in The Goa, Daman and Diu Chit Funds Act, 1973
68. Stamp duty.
- Notwithstanding anything contained in the Indian Stamp Act, 1899 (Central Act 2 of 1899) as applied to this Union territory, a chit agreement, shall bear a stamp duty of rupees one and fifty paise, if either such agreement is executed or if the chit is conducted in the Union territory in accordance with the provisions of this Act.
