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] [Entire Act] State of Uttar Pradesh - Section Section 20 in The U.P. Stamp Act, 2008 20. Instrument written contrary to Section 18 or Section 19 deemed unstamped. - Every instrument written in contravention of Section 18 or Section 19 shall be deemed to be unstamped.
