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 28] [Entire Act] State of Uttar Pradesh - Subsection Section 28(b) in The General Rules (Criminal), 1977 (b)punch out the capital of each court-fee stamp upon such paper ; and record below the stamp the aggregate number and value of stamp used to denote each separate fee ;
