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 42] [Entire Act] State of West Bengal - Subsection Section 42(1) in The West Bengal Court-Fees Act, 1970 (1)No document which ought to bear a stamp under this Act shall be of any validity, unless and until it is properly stamped.
