20. [ Conversion of amount expressed in foreign currency. [Section 20 inserted by Act VII of 1994.]
- When 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 of the value of such money in the currency of [India] [Substituted by A.L.O. 2008 for 'British India'.] according to the rate of exchange prevailing in India on the day of the date of the instrument [* * *] [Omitted words 'under a Notification of the Governor-General in Council issued under sub-section (2) of section 20 of Act II of 1899' by Act No. XII of 2011, dated 25th April, 2011.].]
