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 14] [Entire Act] State of Chattisgarh - Subsection Section 14(2) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975 (2)The Appellate Authority may at any stage call for any information record or other evidence from the appellant or the Collector.
