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 30] [Entire Act] State of Punjab - Subsection Section 30(1) in The Punjab e-Stamp Rules, 2014 (1)The Authorized Collection Centre or the Central Record Keeping Agency shall issue additional e-Stamp Certificate on separate sheet of paper in accordance with the provision of rules 26 and 27.
