Section 10 in The Indian Stamp (Goa, Daman and Diu Amendment) Act, 1968
10. Amendment of section 24.
- In section 24 of the principal Act, in the proviso, after the word and figure "Schedule I", the words, letters and figures "or Article No. 18 of Schedule I-A, as the case may be" shall be added at the end.[2. Amendment of section 27. - In section 27 of the Indian Stamp Act, 1899 (Central Act II of 1899), as in force in the Union territory of Goa, Daman and Diu (hereinafter referred to as "the principal Act"), after the words and brackets "The consideration (if any)", the words "and the market value" shall be inserted.] [Inserted the words in section 27 by Amendment Act No. 14 of 1975) [21-8-1975].]
