Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(a) in The Punjab Stamp Rules, 1934

(a)the word "stamp" means as the case may be -
(i)a stamp intended to be used under the Indian Stamp Act, 1899, and applies both to adhesive stamps and impressed stamps,
(ii)a stamp intended to be used under the Court-fees Act, 1870, and applies both to adhesive stamps and impressed stamps.