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 70] [Entire Act] State of Jammu-Kashmir - Subsection Section 70(2) in The Stamp Act, 1977 (1920 A. D.) (2)The [Government] [Substituted for Revenue Minister in section 70(2) by Act X of 1996.] or any officer generally or specially authorised by it in this behalf, may stay any such prosecution or compound any such offence.
