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State of Madhya Pradesh - Section

Section 10 in The M.P. Stamp Rules 1942

10. [ Affixing and impressing labels by Proper Officer. [Substituted by Notification No. (17)-B-4-55-CT-V, dated 14-8-1997.]

- Labels or Stamps may be affixed and impressed or perforated by the Proper Officer, in the case of all instruments chargeable with Stamp Duty under the Act.]