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 1] [Section 30] [Entire Act] State of Karnataka - Subsection Section 30(c) in Karnataka Stamp Act, 1957 (c)in the case of a counterpart of lease-by the lessor;(ca)[ in the case pf power of attorney by the principal;] [Inserted by Act 24 of 1999 w.e.f. 18.8.1999]
