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 33] [Entire Act] State of Karnataka - Subsection Section 33(3) in Karnataka Stamp Act, 1957 (3)For the purposes of this section, in cases of doubt, the Government may determine,-(a)what offices shall be deemed to be public offices; and(b)who shall be deemed to be persons in charge of public offices.
