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 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(2) in Indian Stamp Act (Madhya Pradesh Prevention of Undervaluation of Instruments) Rules, 1975 (2)The Appellate Authority may at any stage call for any information record or other evidence from the appellant or the Collector.
