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] [Entire Act] State of Gujarat - Section Section 23 in The Bombay Stamp Act, 1958 23. Instruments reserving interest. - Where interest is expressly made payable by the terms of an instrument, such instrument shall not be chargeable with duly higher then that with which it would have been chargeable had no mention of interest been made therein.
