Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Stamp (Amendment) Act, 1973 7 of 1973 CONTENTS 1. Short Title And Commencement 2. Omission Of Section 3A 3. Amendment Of Section 6 4. Amendment Of Section 25 5. Amendment Of Schedule 6. Repeal Kerala Stamp (Amendment) Act, 1973 7 of 1973 An Act further to amend the Kerala Stamp Act, 1959 WHEREAS it is expedient further to amend the Kerala Stamp Act, 1959, for the purposes hereinafter appearing; Be it enacted in the Twenty-fourth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Kerala Stamp (Amendment) Act, 1973. (2) It shall come into force on the 1st day of April, 1973. 2. Omission Of Section 3A :- In the Kerala Stamp Act, 1959 (17 of 1959) (hereinafter referred to as the principal Act), section 3A shall be omitted. 3. Amendment Of Section 6 :- In section 6 of the principal Act, the Explanation shall be omitted. 4. Amendment Of Section 25 :- In the proviso to the Explanation to section 25 of the principal Act, the brackets, words, figures and letter "[other than the additional duty paid in pursuance of sub-section (2) of section 3A]" shall be omitted. 5. Amendment Of Schedule :- In article 30 of the Schedule to the principal Act, in item (i) of clause (b), in the entry in column (3), the brackets, words, figures and letter "[other than the additional duty paid in pursuance of sub-section (2) of section 3A]" shall be omitted. 6. Repeal :- The Kerala Stamp (Amendment) Act, 1972 (6 of 1972), is hereby repealed.