(1)This Act may be called The Indian Stamp Act , 1899(2)[ It extends to the whole of India [***] [Substituted by Act 43 of 1955, Section 3, for sub-Section (2) (w.e.f. 1.4.1956).]:Provided that it shall not apply to [the territories which, immediately before the 1st November, 1956, were comprised in Part B States] [Substituted by the Adaptation of Laws (No.2) Order, 1956, for " Part B States" .] (excluding the State of Jammu and Kashmir) except to the extent to which the provisions of this Act relate to rates of stamp-duty in respect of the documents specified in Entry 91 of List i in the Seventh Schedule to the Constitution.](3)It shall come into force on the first day of July, 1899
