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 Andhra Pradesh - Section Section 11 in Hyderabad Horse Racing and Betting Tax Rules, 1949 11. Marking of stamps. - Save as provided by these rules, no person shall mark or cause or permit to be marked in any manner any stamp referred to in sub-section (a) of section 4.
