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 Haryana - Section Section 268 in The Haryana Municipal Act, 1973 268. Admissibility of documents not duly stamped or registered. - Notwithstanding anything contained in any enactment to the contrary, no document shall be inadmissible in evidence on the ground that it is not duly stamped or registered.
