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[Cites 0, Cited by 2] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Indian Stamp Act, 1899

(2)[ In this section, the expression the Government means,
(a)in relation to stamp-duty in respect of bills of exchange, cheques, promissory notes, bills of lading, letters of credit, policies of insurance, transfer of shares, debentures, proxies and receipts, and in relation to any other stamp-duty chargeable under this Act and falling within Entry 96 in List I in the [Seventh Schedule to the Constitution, except the subject matters referred to in clause (b) of sub-section (1)], the Central Government;
(b)save as aforesaid, the State Government.]
[30a. Clause (2) added by A.O.1950.]
ANDHRA PRADESH.- in sub-section (1), in the opening portion for the words "The Government may by rule or order published in the Official Gazette,", the words "The Government if satisfied that it is necessary to do so in the public interest, may, by rule or order published in the Official Gazette,-, shall be substituted;(ii) in clause (b), for the words "bonds or other marketable securities.", the words "bonds, shares or policies of insurances, proxies and receipts or other marketable securities.", shall be substituted;(iii) in sub-section (2), for clause (b), the following clause shall be substituted, namely:-"(b) save as aforesaid and in respect of clause (b) of sub-section (1), the State Government.[Act No. 8 of 2003]
[AA. - Of the liability of instruments of transaction in stock exchanges and depositories to duty [Inserted by Finance Act, 2019 (Act No. 7 of 2019) dated 21.2.2019.]