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 2] [Section 38] [Entire Act] State of Karnataka - Subsection Section 38(2) in Karnataka Stamp Act, 1957 (2)When such instrument has been impounded only because it has been written in contravention of section 13 or section 14, the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] may refund the whole penalty so paid.
