Section 11(3)(iii) in The M.P. Stamp Rules 1942

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3)(iii) in The M.P. Stamp Rules 1942

(iii)The date on which the stamp is cancelled in the above manner by the proper officer will not be deemed to be date of execution of the instrument. The date of the execution of the instrument will be indicated in the instrument itself by the parties concerned.]

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State of Madhya Pradesh - Subsection

Section 11(3)(iii) in The M.P. Stamp Rules 1942