)| [Subject to a maximum of ten thousand rupees,One rupees for every Rs. 100 or part thereof of the face amountof the debenture.] [These words were substituted for the words 'one rupees for every Rs. 100 or part thereof of the face amount of debenture.' by 1998 amendment Act. Section 2(6) w.e.f. 1-8-98 (ACT No. 9 of 1998).]|-| Explanation -||-| For the purpose of this clause, the term“debenture’ includesdebenture stock.||-| (b) of any interest secured by bond, mortgage -deed or policyof insurance.| [One hundred rupees] [These words were substituted by Bombay Stamp (Gujarat Amendment) Act, 2006 Section 5 43 (a) (b) (c) w.e.f. 1-4-2006.]|-| (c) of any property under the AdministratorsGeneral Act, 1963(45 of 1963) section 22.| [One hundred rupees] [These words were substituted by Bombay Stamp (Gujarat Amendment) Act, 2006 Section 5 43 (a) (b) (c) w.e.f. 1-4-2006.]|-| (d) of any trust property without considerationfrom one trusteeto another trustee or from a trustee to abeneficiary.| [One hundred rupees] [These words were substituted by Bombay Stamp (Gujarat Amendment) Act, 2006 Section 5 43 (a) (b) (c) w.e.f. 1-4-2006.]|-| Exemptions||-| Transfer by endorsement -||-| (a) of a bill of exchange, cheque of promissorynote;||-| (b) of a bill of lading, delivery order, warrantfor goods or othermercantile document of title of goods;||-| (c) of a policy of insurance;||-| (d) of securities of the Central Government.||-| 57. TRANSFER OF LEASE by way of assignment andnot by way ofunder lease.[or way of decree or final orderpassed by any civil courtor any Revenue officer] [These words were substituted by Bombay Stamp (Gujarat Amendment) Act, 2006 section 5 (44(a)) w.e.f. 1-4-2006.]| The same duty as is leviable on a conveyanceunder[Article 20)(a) for the amount of consideration for thetransfer, or as the case may be market value of the immovableproperty which ever is greater] [These words were substituted by Bombay Stamp (Gujarat Amendment) Act, 2006 section 5 (44(b)) w.e.f. 1-4-2006.]|-| Exemption||-| Transfer of any lease exempt from duty.||-| 58. TRUST -||-| A. Declaration of - of, or concerning anyproperty when made byany writing not being a will.| [One hundred rupees] [These words were substituted by Bombay Stamp (Gujarat Amendment) Act, 2006 section 5 (44(a)) w.e.f. 1-4-2006.]|-| B. Revocation of - of, or concerning, anyproperty when made by anyinstrument other than a will.| [One hundred rupees] [These words were substituted by Bombay Stamp (Gujarat Amendment) Act, 2006 section 5 (44(b)) w.e.f. 1-4-2006.]|-| (See also Settlement (No. 52))||-| VALUATION, SEE Appraisement (No. 10)||-| 59. WARRANT FOR GOODS, that is to say, anyinstrument evidencingthe title of any person therein named, orhis assigns, or the holderthereof, to the property in any goodslying in or upon any dock, warehouseor wharf, such instrumentbeing signed or certified by or on behalf of theperson in whosecustody such goods may be.| One rupees. ]Deleted w.e.f. 1-4-2006|}
