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 Kerala - Subsection Section 30(c) in Kerala Stamp Act, 1959 (c)in the case of a counterpart of lease ----------- by the lessor;(cc)[ in the case of a certificate of enrolement in the roll of Advocates maintained by the State Bar Council ----------- by the advocate enrolled.] [Inserted by Act 29 of 1969.]
