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 Uttar Pradesh - Section Section 5 in U.P. Stamp (Valuation of Property) (Third Amendment) Rules, 2015 5. Amendment of Form under Rule 6. - In the said rules, for existing form, the following form as hereby substituted, namely -"Form(See Rule 6)(Strike out what is not relevant)
