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 Gujarat - Subsection Section 30(e) in The Bombay Stamp Act, 1958 (e)in the case of a certificate of sale by the purchaser of the property to which such certificate relates; [* * *] [The word 'and' was deleted by Gujarat 13 of 1994 Section 5(i)]
