Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Stamp (Amendment) Act, 2013 15 of 2013 [10 April 2013] CONTENTS 1. Short Title And Commencement 2. Amendment Of Schedule I To Bom. Lx Of 1958 Gujarat Stamp (Amendment) Act, 2013 15 of 2013 [10 April 2013] PREAMBLE AN ACT further to amend the Gujarat Stamp Act, 1958. It is hereby enacted in the Sixty-fourth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Gujarat Stamp (Amendment) Act, 2013. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Schedule I To Bom. Lx Of 1958 :- In the Gujarat Stamp Act, 1958, in Schedule 1,- (1) in article 6,- (A) in clause (1), in sub-clause (a),- (a) in item (i), the words "Subject to maximum of one lakh rupees," shall be deleted; (b) in item (ii), for the words "Subject to maximum of three lakh rupees,", the words "Subject to maximum of eight lakh rupees," shall be substituted; (B) in clause (2),- (a) in item (i), the words "Subject to maximum of one lakh rupees," shall be deleted; (b) in item (ii) for the words "Subject to maximum of three lakh rupees,", the words "Subject to maximum of eight lakh rupees," shall be substituted; (2) in article 14,- (a) in item (i), the words "Subject to maximum of one lakh rupees," shall be deleted; (b) in item (ii), for the words "Subject to maximum of three lakh rupees,", the words "Subject to maximum of eight lakh rupees," shall be substituted; (3) in article 18, in column (1), the following Explanation shall be added, namely :- "Explanation.- For the purpose of this article, the value of shares, scrip or stock includes the amount of premium, if any."; (4) in article 20,- (a) in clause (d), for the words "Subject to maximum ten crores rupees", the words "Subject to maximum twenty-five crores rupees" shall be substituted; (b) in Explanation I, after the words "for the purpose of this Article", the words, brackets, letters and figures "and subject to sub-item (a) of item (ii) of clause (f) of article 45" shall be inserted; (5) in article 27, in clause (b),- (i) in item (ii), in sub-item (a), the words "Subject to maximum of one lakh rupees," shall be deleted; (ii) in item (ii), in sub-item (b), for the words "Subject to maximum of three lakh rupees,", the words "subject to maximum of eight lakh rupees," shall be substituted; (6) in article 45, the existing clause (f) shall be renumbered as item (i) of that clause and after item (i) as so renumbered, the following sub-item shall be added, namely :- .style3 {font-family: Verdana} --> "(ii) when authorising to sell or transfer immovable property without consideration or without showing any consideration, as the case may be, - (a) if given to the father, mother, brother, sister, wife, husband, son, daughter, grandson, granddaughter; One hundred rupees. (b) in any other case. The same duty as is leviable on a (b) in any other case. The same duty as is leviable on a conveyance under article 20 for the amount of consideration or, as the case may be, market value of the immovable property whichever is greater."; (7) for article 49, the following article shall be substituted, namely:- .style3 {font-family: Verdana} --> "49. RELEASE- that is to say, any instrument (not being such a release as is provided for by section 24) whereby a person renounce a claim upon another person or against any specified property- (a) if the release deed of an ancestral property or part thereof is executed by or in favour of brother or sister (children of renouncers parents) or son or daughter or son of predeceased son or daughter of predeceased son or father or mother or spouse of the renouncer or the legal heirs of the above relations; One hundred rupees. (b) in any other case The same duty as is leviable on a conveyance under article 20 for the amount of consideration or, as the case may be, market value of the share, interest, part or claim renounced in immovable property whichever is greater.".