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] [Entire Act] Central Provinces And Berar - Section Section 24 in The (Central Provinces and Berar) Debt Conciliation Act, 1933 24. Every application for a copy shall be addressed to the Chairman and shall bear a court-fee stamp of the value of [two]annas.
