Union Territories (Stamp and Court-fees Laws) Act, 1961
An Act to provide for the amendment and repeal of certain laws relating to stamp duties and court-fees as in force in certain Union territories.
- Act number
- Act 33 of 1961
- Year
- 1961
- Enacted on
- 29-08-1961
- In force from
- 29-August-1961
- Jurisdiction
- Central Act (India)
- Subjects
- Taxation, Public Finance
Read the full text of Union Territories (Stamp and Court-fees Laws) Act, 1961 section by section on LawLens.
Official source: India Code