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 31] [Entire Act] State of Himachal Pradesh - Subsection Section 31(3) in Himachal Pradesh e-Stamping Rules, 2011 (3)Every instrument written in contravention of sub-rules (1) and (2) shall be deemed to be unstamped and the same shall be dealt with as per provisions of rule 34 of these rules.
