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 391] [Entire Act] State of Uttar Pradesh - Subsection Section 391(2) in The General Rules (Civil), 1957 (2)wholly by adhesive stamps in accordance with Rule 38 (3) of the Uttar Pradesh Stamps Rules, 1942 of the kind prescribed in Rule 32 (b) of the aforesaid rules.Refund
