73A. [ Use of former State stamps permissible for certain period to be notified. [Section 73A was inserted by Gujarat Adaptation of Laws (State and Concurrent Subject) order, 1960.]
- During the period commencing on the 1st day of Mau, 1960 and ending on the 31st day of March, 1962 or such further period as the State Government may by notification in the Official Gazette, specify and notwithstanding anything contained in this Act or the rules made thereunder, any stamp whether adhesive or impressed issued by the Government of Bombay before the 1st day or May 1960 may also be used in the State for the purposes of this Act as if it were duly issued by the Government of Gujarat.]
