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 40] [Entire Act] State of Punjab - Subsection Section 40(3) in Indian Stamp Act, 1899 (3)Where an instrument has been sent to the Collector under section 38, sub- section (2), the Collector shall, when he has dealt with it as provided by this section return it to the impounding officer.
