20. Conversion of amount expressed in foreign currencies.
(1)Where an instrument is chargeable with ad valorem duty in respect of any money expressed in any currency other than that of India, such duty shall be calculated on the value of such money in the currency of India according to the current rate of exchange on the day or the date of the instrument.(2)The Central Government may, from time to time, by notification in the Official Gazette, prescribe a rate of exchange for the conversion of British or any foreign currency into the currency of the States for the purposes of calculating stamp-duty and such rate shall be deemed to be the current rate of the purposes of sub-section (1).
