Legal Document View

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
[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(3)(b) in Indian Stamp Act, 1899

(b)any instrument executed or first executed out of India and brought to him after the expiration of three months after it has been first received in [India] [Substituted for the words 'the States' by the Parliament Act No. 43 of 1955, Section 2.];