Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Finance Act, 2009 03 of 2009 [29 June 2009] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment In Act Ii Of 1899 3. Amendment In Act I Of 1993 Punjab Finance Act, 2009 03 of 2009 [29 June 2009] to levy tax and alter the rates of tax and duties in the Punjab. Preamble.- Whereas it is expedient to levy tax and alter the rates of tax and duties in the Punjab and other connected matters. It is enacted as follows:- 1. Short Title, Extent And Commencement :- (1) This Act may be cited as the Punjab Finance Act 2009. (2) It shall extend to the whole of the Punjab. (3) It shall come into force on the first day of July 2009. 2. Amendment In Act Ii Of 1899 :- In the Stamp Act 1899 (II of 1899), in the Schedule I, in Article 63-A, the explanation shall be substituted by the following:- "Explanation.- Transfer of the right or interest under this Article does not include original allotment from a development authority, housing authority, statutory body, cooperative housing society or company; and transfer through inheritance." 3. Amendment In Act I Of 1993 :- In the Punjab Undesirable Cooperative Societies (Dissolution) Act 1993 (I of 1993), in section 7, after clause (ta), the following clause (tb) shall be inserted: "(tb) create a fund for social sector development in the Punjab with surplus assets if any;"