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 3] [Entire Act] State of Kerala - Section Section 71 in Kerala Stamp Act, 1959 71. Saving as to certain stamps. - All stamps in denominations of annas four or multiples thereof shall be deemed to be stamps of the value of twenty-five paise, or as the case may be, multiples thereof and shall, accordingly, be valid for all the purposes of this Act.
