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Provisions of Finance Act, 2019 amending Indian Stamp Act to come into force from 1-07-2020

S.O. 1226(E).—In exercise of the powers conferred by section 11 of the Finance Act, 2019 (7 of 2019), the Central Government hereby makes the following amendments in the notification of the Government of India, Ministry of Finance, published in the Gazette of India vide S.O. 115 (E), dated the 8th January, 2020 namely:— In the said notification, for the words and figures “the 1st day of April 2020, the words, figures and letters “the 1st day of July 2020” shall be substituted.

*To read the amendment, follow the link: NOTIFICATION “

Earlier the amendment was supposed to come into force on 01-04-2020.

“This notification pertains to few changes in Indian Stamp Act where stamp duty on security market instruments shall be collected through stock exchanges and depositories. This was to get implemented from 1.4.2020 but is now pushed to 1.7.2020 due to current situation.” [cnbctv18.com]


Ministry of Finance

[Notification dt. 30-03-2020]


Correction & Apology: It is realised that the story reported earlier was not accurate. The error is deeply regretted and we express apologies to all our readers. This story has now been updated with accurate information.

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