1. Short title, extent and commencement.—
(1) This Act may be called the Indian Stamp Act, 1899.
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(2) It extends to the whole of India 3***:
Provided that it shall not apply to 4[the territories which, immediately before the 1st November, 1956,
were comprised in Part B States] (excluding the State of Jammu and Kashmir)except to the extent to
which the provisions of this Act relate to rates of stamp-duty in respect of the documents specified in
Entry 91 of List I in the Seventh Schedule to the Constitution].
(3) It shall come into force on the first day of July, 1899.
