Legal Document View

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
[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4)(a) in The U.P. Agricultural Credit Rules, 1975

(a)is not duly stamped, the bank shall get the deficiency made good by , annexing additional stamp paper to the original document and the additional stamp paper so annexed shall be cancelled by the bank so that it cannot be used again;