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 144] [Entire Act] State of Arunachal Pradesh - Subsection Section 144(b) in The Arunachal Pradesh Goods and Services Tax Act, 2017 (b)admit the document in evidence notwithstanding that it is not duly stamped, if such document is otherwise admissible in evidence.
