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] State of Haryana - Section Section 118 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 118. Stamp duty to be paid by Government. - The stamp duty payable in respect of any document relating to the transfer of any property under these rules shall be payable by the Government.
