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] State of Punjab - Section Section 23 in The Punjab e-Stamp Rules, 2014 23. Resolution of disputes. - In case of any dispute on any issue arising between the parties under these rules, shall be referred to the Financial Commissioner Revenue, Government of Punjab and his decision thereon shall be final.
