(1)The Indian Stamp Act, 1899 (hereinafter referred to as the principal Act) shall, in its application to West Bengal, be amended for the purposes and in the manner hereinafter provided.(2)In Schedule IA to the principal Act, in article 23, in column under the heading "Proper Stamp-Duty",-(a)in clause (a), for the words "rupees forty lakh", the words "rupees one crore" shall be deemed to have been substituted with effect from the 1st day of February, 2018;(b)in clause (b), for the words "rupees forty lakh", the words "rupees one crore" shall be deemed to have been substituted with effect from the 1st day of February, 2018;(c)in clause (c), for the words "rupees forty lakh", the words "rupees one crore" shall be deemed to have been substituted with effect from the 1st day of February, 2018.
