Report No. 67
"Eighth Schedule
Part II
Repeals Relating to Stamp Duty on Insurance Policies
Section and Chapter |
Short Title |
Extent of Repeal |
| 54 & 55 Vict., c. 39 | The Stamp Act, 1891. | Sections 92-97. |
| In section 98, in sub-section (1), the words from "against accident; and to "a policy of insurance" and from "or as compensation" to the end, and sub-section (2). In section 99, the words "sea insurance or". In section 100, the words "other than sea insurance" and the words "other than a policy of sea insurance". | ||
| In the First Schedule, the head of charge "Policy of Sea Insurance" and the sea of charge beginning "Policy of Insurance against Accident". | ||
| 58 & 59 Vict., c. 16 | The Finance Act, 1901. | Section 13. |
| 59 & 60 Vict., c. 28 | The Finance Act, 1901. | Section 13. |
| 62 & 63 Vict., c. 9 | The Finance Act, 1901. | Section 11. |
| 1 Edw. 7, c. 7. | The Finance Act, 1901. | Section 11. |
| 3 Edw. 7, c. 46. | The Revenue Act, 1903. | Section 8. |
| 6 Edw. 7, c. 41. | The Marine Insurance Act, 1906. | In section 22, the words "although it be unstamped". In section 23, paras. (2) to (5). In section 25, sub¬section (2). |
| 7 Edw. 7, c. 13. | The Finance Act, 1907. | Section 8. |
| 2 & 3 Geo. 5, c. 8 | The Finance Act, 1912. | Section 8. |
| 10 & 11 Geo. 5, c. 18. | The Finance Act, 1920. | In section 40, sub-section. (1), and in sub-section (2) the words "ninety-eight". |
| Section 41. | ||
| 21 & 22 Geo. 5, c. 2. | The Cunard (Insurance) Agreement Act, 1930, | In section 3, in sub-section (1) the words from "be invalid" to "Sea Insurance, or", and sub-section (3). |
| 12, 13 & 14 Geo. 6, c. 47. | The Finance Act, 1949. | In section 35, sub-section (3). |
| 15 & 16 Geo. 6 & Eliz. 2, c. 57. | The Marine and Aviation Insurance (War Risks) Act, 1952 | In section 7, in sub-section (1), the words from "be invalid" to "seal insurance, or, and in sub-section (3) the words "ninety-seven or" and the words from "or be liable" to be end. |
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