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 7] [Entire Act] Union of India - Subsection Section 7(5) in Taxation On Income (Investigation Commission) Act, 1947 (5)No document shall be inadmissible in evidence in any proceedings before the Commission on the ground that it is not duly stamped or registered.
