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 44] [Entire Act] State of Meghalaya - Subsection Section 44(7) in The Meghalaya Employees' State Insurance Courts Rules, 1980 (7)No document requiring a stamp under this rule shall be acted upon in any proceeding in a Court until the stamp has been cancelled.
