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State of Chattisgarh - Act

Indian Stamp Act, 1899 (Chhattisgarh Amendment) Act, 2013

CHHATTISGARH
India

Indian Stamp Act, 1899 (Chhattisgarh Amendment) Act, 2013

Act 27 of 2013

  • Published on 7 August 2013
  • Commenced on 7 August 2013
  • [This is the version of this document from 7 August 2013.]
  • [Note: The original publication document is not available and this content could not be verified.]
Indian Stamp Act, 1899 (Chhattisgarh Amendment) Act, 2013(Act No. 27 of 2013)Last Updated 16th October, 2019[Dated 07.08.2013]An Act further to amend the Indian Stamp Act, 1899, in its application to the State of Chhattisgarh.Be it enacted by the Chhattisgarh Legislature in the Sixty-fourth Year of the Republic of India, as follows :-

1. Short title and commencement.

(1)This Act may be called the Indian Stamp Act, 1899 (Chhattisgarh Amendment) Act, 2013.
(2)It shall come into force from the date of its publication in the Official Gazette.

2. Amendment of Indian Stamp Act, 1899 (Central Act No. 2 of 1899), in its application to the State of Chhattisgarh.

- The Indian Stamp Act, 1899 (No. 2 of 1899), (hereinafter referred to as the Principal Act) in its application to the State of Chhattisgarh, shall be amended in the manner hereinafter provided.

3. Amendment of Article 46 of Schedule 1-A.

- For Article 46 of Schedule 1-A of the Principal Act, the following shall be substituted, namely :-"Partnership -
(1) Instrument of partnership-  
  (a) Where there is no share of contribution inpartnership or where the share of contribution (brought in by wayof cash) does not exceed rupees 50,000. One thousand rupees.
  (b) Where such share of contribution (brought inby way of cash) is in excess of rupees 50,000. Two percent of the shares contributed subject to a maximum ofrupees five thousand.
  (c) Where such share contribution is brought inby way of property, (excluding cash). Two percent of market value of such property
  OR  
  Where for the purpose of Colony Development, apartner contributes of the share of his immovable property infavour of the partnership firm.  
(2) Dissolution of partnership or recruitment ofa partner-  
  (a) Where on dissolution of partnership or onretirement of a partner, any immovable property is taken as hisshare by a partner other than a partner who brought in thatproperty as his share of contribution in the partnership. The same duty as a conveyance (No. 23) on the market value ofsuch property.
  (b) In any other case. Five hundred fifty rupees.