Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Stamp (Haryana Amendment) Act, 2006 21 of 2006 CONTENTS 1. Short Title 2. Amendment Of Section I-A To Central Act 2 Of 1899 Indian Stamp (Haryana Amendment) Act, 2006 21 of 2006 AN ACT further to amend the Indian Stamp Act, 1899, in its application to the State of Haryana. Be it enacted by the Legislature of the State of Haryana in the Fifty-seventh Year of the Republic of India as follows: - 1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary), 1995, dated 22.03.2006, page-574. 1. Short Title :- This Act may be called the Indian Stamp (Haryana Amendment) Act, 2006. 2. Amendment Of Section I-A To Central Act 2 Of 1899 :- In Schedule I-A to the Indian Stamp Act, 1899, under column "Proper Stamp Duty". - I against article 4, for the words "Three rupees", the words "Ten rupees" shall be substituted; II against article 48- (i) against clause (c), for the words "Three rupees", the words "One hundred rupees" shall be substituted; and (ii) against clause (d), for the words "Fifteen rupees", the words "Three hundred rupees" shall be substituted;