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Finance Ministry Defers Enforcement of Amendments to Indian Stamp Act Till 1st July - (31 Mar 2020)

CIVIL

Finance Ministry has deferred the date for enforcement of the amendments to the Indian Stamp Act, 1899, as proposed under Part I, Chapter IV of the Finance Act, 2019. The amendments, related to collection of stamp duty on securities, that were scheduled to come into force on 1st April, 2020, will come to force on 1st July, 2020.

Tags : FINANCE MINISTRY   INDIAN STAMP ACT  

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