Report No. 178

6. Amendment of section 35 of the Indian Stamp Act, 1899 (2 of 1899.-

In the Indian Stamp Act, 1899, in section 35, in the proviso, in clause(a), for the words "any such instrument not being an instrument chargeable with a duty not exceeding ten naya paise only, or a bill of exchange or promissory note, shall subject to all just exceptions be admitted in evidence", the words "any such instrument shall be admitted in evidence", shall be substituted.