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 176] [Entire Act] State of Uttar Pradesh - Subsection Section 176(3) in U.P. Revenue Code Rules, 2016 (3)Every such sale certificate shall be drawn up on a stamped paper of the value specified in article 18 of Schedule I-B of the Indian Stamp Act, 1899.