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 19A] [Entire Act] State of Jammu-Kashmir - Subsection Section 19A(c) in The Court-Fees Act, 1977 (1920 A.D.) (c)make an allowance for the difference between them as in the case of spoiled stamps, or repay the same in money, at his discretion.
