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 43] [Entire Act] State of Punjab - Subsection Section 43(2) in The Punjab e-Stamp Rules, 2014 (2)The extract or reports of Management Information System or Decision Support System as provided in sub rule (1), shall be provided by the Central Record Keeping Agency from the data captured on e-Stamping Server via internet.
