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 0] [Section 53] [Entire Act] State of Karnataka - Subsection Section 53(3) in Karnataka Stamp Act, 1957 (3)Such authority shall consider the case and send a copy of its decision to the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] who shall proceed to assess and charge the duty (if any) in conformity with such decision.
