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 62A] [Entire Act] State of Gujarat - Subsection Section 62A(ii) in The Bombay Stamp Act, 1958 (ii)for a second offence, with fine which may extend to one thousand rupees, but which shall not be less than two hundred rupees, and
