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] [Entire Act] State of Punjab - Section Section 4 in Indian Stamp (Punjab Amendment) Act, 2005 4. Insertion of new Schedule 1-B in Central Act 2 of 1899. - In the principal Act, after Schedule 1-A, the following Schedule shall be added, namely :-
