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State of Chattisgarh - Section
Section 3 in Indian Stamp Act, 1899 (Chhattisgarh Amendment) Act, 2013
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. |