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 10] [Entire Act] State of Punjab - Subsection Section 10(2) in The Punjab Stamp (Dealing of under-valued Instruments) Rules, 1983 (2)The appellate authority may before disposing of an appeal, make such further enquiry as it may think fit or cause further enquiry to be made by the Collector.
