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 Rajasthan - Section Section 314 in The General Rules (Civil), 1986 314. Destruction of pieces punched out. - The portion of the stamp removed by the punching prescribed in Rules 311 and 313 shall be burnt or otherwise destroyed by the officer charged with the duty of punching it out.
