Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Stamp (Amendment) Act, 2014 17 OF 2014 [28 July 2014] CONTENTS 1. Short title and commencement. 2. Amendment of Schedule I to Bom. LX of 1958. Gujarat Stamp (Amendment) Act, 2014 17 OF 2014 [28 July 2014] AN ACT further to amend the Gujarat Stamp Act, 1958. It is hereby enacted in the Sixty-fifth Year of the Republic of India as follows:- 1. Short title and commencement. :- (1) This Act may be called the Gujarat Stamp (Amendment) Act, 2014. (2) It shall come into force on the 1st August, 2014. 2. Amendment of Schedule I to Bom. LX of 1958. :- In the Gujarat Stamp Act, 1958, in Schedule I, - (1) in article 5, in clause (ga), for the words "One rupee", the words "Three rupees and fifty paise" shall be substituted (2) in article 44, for clause (1), the following clause shall be substituted, namely :- "(1) Instrument of Partnership (a) Where such share of capital is brought in by way of cash. Subject to maximum of ten thousand rupees, one rupee for every hundred rupee or part thereof of the amount of the capital of partnership. (b) Where such share of capital is brought in by way of immovable property. The same duty as is leviable on a conveyance under Article 20 for the market value of such immovable property. (c) Where such share of capital is brought in by way of cash and immovable property. The same duty as is leviable under sub- clauses (a) and (b), respectively."; (3) in article 45, in clause (g), for the words "One rupee", the words "Three rupees and fifty paise" shall be substituted.