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 Punjab - Section Section 77 in Indian Stamp Act, 1899 77. Saving as to court fee. - Except for the provisions as to copies contained in section 6-A nothing in this Act contained shall be deemed to affect the duties chargeable under any enactment for time being in force relating to court-fees.
