Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Stamp (Gujarat Amendment) Act, 1969 2 of 1970 [13 March 1970] CONTENTS 1. Short Title 2. Amendment Of Schedule I To Bom. Lx Of 1958 Bombay Stamp (Gujarat Amendment) Act, 1969 2 of 1970 [13 March 1970] An Act further to amend the Bombay Stamp Act, 1958. It is hereby enacted in the Twentieth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Bombay Stamp (Gujarat Amendment) Act, 1969. 2. Amendment Of Schedule I To Bom. Lx Of 1958 :- In Schedule I to the Bombay Stamp Act, 1958 (Bom. LX of 1958),- (i) after article 6, the following articles shall be inserted, namely:- "6A. ALTERATION OF ARTICLES OF ASSOCIATION of a Company under section 97 of the Companies Act, 1956 (I of 1956) in consequence of increase of the companys share capital, Instrument of- A sum equal to the duty that would have been leviable under article 10 as though the companys nominal share capital had been, when the company was formed, equal to the total share capital so increased, less the sum already paid under article 10. Exemption. Instrument of alteration of articles of any association not formed for profit and registered under section 25 of the Companies Act, 1956(I of 1956.). 6 B . ALTERATION OF MEMORANDUM OF ASSOCIATION of a Company under section 97 of the Companies Act, 1956 (I of 1956), in consequence of increase of companys share capital, Instrument of- (a) if the memorandum of association has been accompanied under section 26 of the Companies Act, 1956 (I of 1956) by articles of association on the alteration of which duty is paid under article 6A; (b) if the memorandum of association has not been so accompanied and the duty is not so paid; Nil The same duty as is leviable on the memorandum of association under clause (b) of article 39 as though the companys share capital, when the company was formed, had been equal to the total share capital so increased, less the sum already paid under the said clause (b) Exemption. Instrument of alteration of memorandum of any association not formed for profit and registered, under section 25 of the Companies Act, 1956 (I of1956). " ; (ii) in article 12, in column 2, the words "as set forth in such award" shall be deleted; (iii) in article 25,- (a) in column 1 in clause (a), the words "as set forth therein" shall be deleted; (b) for clause (b) and the Explanation, the following shall be substituted, namely:- "(6) CONVEYANCE (not being a transfer charged or exempted under article No. 59) so far as it relates to immovable property situate within an urban area- Rs. Ps. where the amount or value of the consideration for such conveyance does not exceed Rs. 100 6.00 where it exceeds Rs. 100 but does not exceed Rs. 200 12.00 where it exceeds Rs. 200 but does not exceed Rs. 300 18.00 where it exceeds Rs. 300 but does not exceed Rs. 400 24.00 where it exceeds Rs. 400 but does not exceed Rs. 600 36.00 where it exceeds Rs. 600 but does not exceed Rs. 800 48.00 where it exceeds Rs. 800 but does not exceed Rs. 1,000 60.00 and for every Rs. 500 or part thereof in excess of Rs. 1000 30.00 Explanation-For the purpose of clause (b) of this article, "urban area" means any area which is for the time being- (i) within the limits of a city as defined in clause (8) of section 2 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949), a municipal borough, a notified area, nagar or cantonment or (ii) within the limits of a village or gram the population of which as ascertained at the last preceding census is 10,000 or more"; (iv) in article 32, in column 2, the words "as set forth in such instrument" shall be deleted; (v) in article 36, in clauses (b) and (c), in column 1, for the words "for money advanced" the words "for money advanced or to be advanced" shall be substituted; (vi) in article 37, for the Words "LETTER OF ALLOTMENT" the words "LETTER OF ALLOTMENT OR RENUNCIATION" shall be substituted; (vii) in article 40, in column 1- (a) in clause (a) for the words "is given by the mortgagor or agreed to be given" the words "is or is not given, or is agreed to be given, by the mortgagor" shall be substituted; (6) clause (b) and the Explanation shall be deleted; (viii) in article 51, in column 2, the words "as set forth in the reconveyance" shall be deleted; (ix) in article 52, in column 2, the words "as set forth, in the release" shall be deleted; (x) in article 61, in column 2, for the words "property concerned asset forth in the instrument" occurring at both the places the words "property which is the subject matter of the trust" shall be substituted.