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 Uttar Pradesh - Section Section 387 in The General Rules (Civil), 1957 387. Destruction of pieces punched out. - The portion of the stamps removed by the punching prescribed in Rules 384 and 386 shall be burnt or otherwise destroyed by the officer charged with the duty of punching it out.
