Legal Document View

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
[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1)(e) in The Indian Stamp Act, 1899

(e)if it arises in the Union territory of [Lakshadweep] [Substituted by L.M.A.I.A.G.N.A.L.O., 1974, Section 3 and Sch., for "Laccadive, Minicoy and Amindivi Islands" (w.r.e.f. 1.11.1973).] Islands, to the High Court of Kerala;]
(ee)[ if it arises in the Union territory of Chandigarh, to the High Court of Punjab and Haryana;] [Inserted by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subjects) Order, 1968, Section 3 and Sch. (w.r.e.f 1.11.1966).]