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 19A] [Entire Act] State of Uttar Pradesh - Subsection Section 19A(a) in The Court Fees Act, 1870 (a)cancel the stamp on the probate or letters if such stamp has not been already cancelled;
