Indian Stamp (Orissa Amendment) Act, 2003

Indian Stamp (Orissa Amendment) Act, 2003 1. Short title. 2. Amendment of Section 73. The Indian Stamp (Orissa Amendment) Act, 2003

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Published vide Orissa Gazette Extraordinary No. 581, dated 20.4.2004

No. 4486-Legislative. - The following Act of the Orissa Legislative Assembly having been assented to by the Governor on the 31st March, 2004 is hereby published for general information.

An Act Further to Amend the Indian Stamp Act, 1899 in the application to the State of Orissa

Be it enacted by the Legislature of the State of Orissa in the Fifty-fourth Year of the Republic of India as follows :

1. Short title.- This Act may be called the Indian Stamp (Orissa Amendment) Act, 2003.
2. Amendment of Section 73.- In Explanation to Sub-section (1) of Section 73 of the Indian Stamp Act, 1899, for the words and figures "the Industrial Finance Corporation of India established under the Industrial Finance Corporation Act, 1948", the words and figures "other public financial institutions notified under Section 4-A of the Companies Act, 1956" shall be substituted.