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 34] [Entire Act] State of Uttarakhand - Subsection Section 34(4) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 (4)Notwithstanding anything contained in any law for the time being in force no stamp duty shall be payable on the sale certificate granted under sub-section (2).
