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 46A] [Entire Act] State of Karnataka - Subsection Section 46A(4) in Karnataka Stamp Act, 1957 (4)[ All duties payable under this section shall be recovered in accordance with provisions of section 46.] [Substituted by Act 24 of 1999 w.e.f. 18.8.1999]]
