Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 32] [Entire Act] State of Karnataka - Subsection Section 32(2) in Karnataka Stamp Act, 1957 (2)When such instrument is, in his opinion, not chargeable with duty, the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] shall certify in manner aforesaid that such instrument is not so chargeable.
