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 32B] [Entire Act] State of Gujarat - Subsection Section 32B(3) in The Bombay Stamp Act, 1958 (3)The decision given by the Authority under sub-section (2) shall be final.] deleted by Bombay Stamp (Gujarat IInd Amendment) Act. 2006.]
