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 29] [Entire Act] State of Haryana - Subsection Section 29(2) in The Punjab Pre-emption Act, 1913 (2)No stamp shall be required upon such application, and the provision of the [Code of Civil Procedure] [Act 5 of 1908.] as regards appeals shall apply, as far as may be, to the procedure of the Appellate Court on receipt of such application.
