Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(e) in Indian Stamp Act, 1899

(e)nothing herein contained shall prevent the admission of any instrument in any Court when such instrument has been executed by or on behalf of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], or where it bears the certificate of the Collector as provided by section 32 or any other provisions of this Act.