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Karnataka Stamp (Amendment) Act, 2022

On March 04, 2022, the State Government of Karnataka published the Karnataka Stamp (Amendment) Act, 2022 to amend the Karnataka Stamp Act, 1957 in order to provide a new clause where State Government may remit the stamp duty during the policy period of five years from the date of 04-11-2019 or till a new policy is announced where instruments executed in favour of the eligible enterprises, in connection with the Karnataka New Textile and Garment Policy, 2019-24.

Provided that the State Government may, in public interest, by notification, remit, during the policy period of five years from the date of 04-11-2019 or till a new policy is announced, stamp duty payable on the instruments to be specified therein, executed by or in favour of the eligible enterprises, in connection with the Karnataka New Textile and Garment Policy, 2019-24, or specified by the State Government from time to time subject to production of certificate to that effect from the Prescribed Authority.

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