Section 439(3)(a) in Rules Under the Court-Fees Act, 1870

[Cites 0, Cited by 0] [Section 439(3)] [Section 439] [Entire Act]

State of Madhya Pradesh - Subsection

Section 439(3)(a) in Rules Under the Court-Fees Act, 1870

(a)When the stamp or paper on which it is impressed or affixed has been inadvertently or undersignedly spoiled, obliterated, or by any means rendered permanently unfit for use, whether the said paper be written on or not; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 439(3)(a) in Rules Under the Court-Fees Act, 1870