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Indian Stamp Act, 1899 (Chhattisgarh Amendment) Act, 2013
(Act No. 27 of 2013)
Last Updated 16th October, 2019 [cg217]
"Partnership -
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(1) |
Instrument of partnership- |
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(a) Where there is no share of contribution in partnership or where the share of contribution (brought in by way of cash) does not exceed rupees 50,000. |
One thousand rupees. |
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(b) Where such share of contribution (brought in by way of cash) is in excess of rupees 50,000. |
Two percent of the shares contributed subject to a maximum of rupees five thousand. |
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(c) Where such share contribution is brought in by way of property, (excluding cash). |
Two percent of market value of such property |
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OR |
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Where for the purpose of Colony Development, a partner contributes of the share of his immovable property in favour of the partnership firm. |
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(2) |
Dissolution of partnership or recruitment of a partner- |
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(a) Where on dissolution of partnership or on retirement of a partner, any immovable property is taken as his share by a partner other than a partner who brought in that property as his share of contribution in the partnership. |
The same duty as a conveyance (No. 23) on the market value of such property. |
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(b) In any other case. |
Five hundred fifty rupees. |
