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 3] [Entire Act] State of Punjab - Subsection Section 3(1) in Indian Stamp Act, 1899 (1)any instrument executed by, or on behalf of or in favour of government in cases where, but for this exemption the Government; would be liable to pay the duty chargeable in respect of such instrument;
