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 Punjab - Subsection Section 53(c) in Indian Stamp Act, 1899 (c)at his discretion the same value in money, deducting [ten naye paise] [Substituted by the Indian Stamp (Amendment) Act, 1958 (19 of 1958), section 8.] for each rupee or fraction of a rupee.
