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] Central Provinces And Berar - Section Section 23 in The (Central Provinces and Berar) Debt Conciliation Act, 1933 23. The stamp duty on an agreement drawn up under sub-section (1) of Section 22 shall be payable by the debtor in non-judicial stamps.
