Section 44(6) in Bihar Employees Insurance Courts Rules, 1952
(6)All fees referred to in this Rule and Rule 41 shall be collected by means of court-fee stamps used in ordinary Courts and no document which ought to bear stamp under these Rules shall be of any validity unless and until it is properly stamped:Provided that where any such document is through mistake or inadvertence received, filed or used in a Court without being properly stamped, the Court may, if it thinks fit, order that such document be stamped as it may direct and on such document being stamped accordingly the same and every proceeding relative thereto shall be as valid as if it had been properly stamped in the first instance.
