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 Assam - Section Section 31 in The Assam Debt Conciliation Rules, 1937 31. Stamp duty on agreement. - The stamp duty on an agreement drawn up under sub-section (1) of Section 12 shall be the duty payable on an award and shall be paid in non-judicial stamp.
